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State of Odisha - Section

Section 219 in Orissa Municipal Act, 1950

219. Prohibition against making connection with mains without permission.

(1)No person shall, without the permission of the Municipality make any connection with any Municipal cable, wire, pipe, drain or channel or with house connection of any other person.
(2)The Executive Officer may by notice require any connection made in contravention of Sub-section (1), to be demolished, removed, closed, altered or remade.