Section 533(2) in The Orissa Municipal Corporation Act, 2003
(2)When any prohibitory order is made under Sub-section (1), the Commissioner shall communicate the purport thereof to the owner Or occupier of the building by a notice, not being less than thirty days and on expiry of such period no owner or occupier shall use or allow it to be used for human habitation until the Commissioner certifies in writing that the causes rendering it unfit for human habitation have been removed to his satisfaction, or the Standing Committee withdraws the prohibition.
