Section 542(2) in The Orissa Municipal Corporation Act, 2003
(2)In any case falling under cause (b) of Sub-section (1), the Commissioner may, if for the public safety, it appears to him necessary so to do, cause any tree or shrub to be removed, cut or lopped without giving previous notice to the said owner or, occupier and the expenses thereof shall, nevertheless, be paid by the owner or occupier.
