Section 537(2) in The Orissa Municipal Corporation Act, 2003
(2)The Commissioner, may by notice in writing, require the person by whose act or default a nuisance arises, exists or continues, or is likely to arise and the owner, lessee and occupier of the land building or premises on which the nuisance arises, or is likely to arise, or anyone or more of such person, to take such measures and execute such work, in such manner and within such period as the Commissioner may specify in such notice.
