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[Cites 0, Cited by 0] [Section 280] [Entire Act]

State of Odisha - Subsection

Section 280(2) in Orissa Municipal Act, 1950

(2)If the water of any place which is used for drinking, bathing or washing clothes, as the case may be, is proved to the satisfaction of the Health Officer to be unfit for the purpose, the Health Officer may by notice require the owner or person having control thereof to-
(a)refrain from using or permitting the use of such water; or
(b)close or fill up such place or enclose it with a wall or fence.