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[Cites 0, Cited by 0] [Section 23(8)] [Section 23] [Entire Act]

State of Odisha - Subsection

Section 23(8)(i) in Cuttack Development Authority (Planning and Building Standards) Regulations, 2001

(i)In case of emergency, which in the opinion of the Authority, involves instant danger to human life or health, the decision of the Authority shall be final. The Authority shall, forthwith or with such notice as may be necessary, promptly cause such works to be done to such building or portion thereof so as to restore it safe or to demolish it. For this purpose the Authority may at once enter upon such structure or land on which it stands, or abutting land or structure, with such assistance and at such cost as may be deemed necessary. The Authority while undertaking such operation may also get the adjacent structures vacated in order to protect the inhabitants in it and protect the public by and appropriate fence or such other means as may be necessary.