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[Cites 0, Cited by 0] [Section 389(1)] [Section 389] [Entire Act]

State of Odisha - Subsection

Section 389(1)(b) in The Orissa Municipal Corporation Act, 2003

(b)require the said owner on such day and at such time and place as may be specified in such notice to attend personally or by an agent duly authorized by him in that behalf and show cause why such building or any part thereof which is within the regular line of the street shall not be pulled down and the land within the said line acquired by the Commissioner.