Section 295(2) in The Orissa Municipal Corporation Act, 2003
(2)Every such order of the Commissioner shall be a complete authority to the person in whose favour it is made or to any agent or person employed by him for this purpose, to enter, after giving to the owner of the land reasonable written notice of his intention so to do, upon the said land with assistants and workmen at anytime between sunrise and sunset, and to execute the necessary work.
