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[Cites 0, Cited by 0] [Section 462] [Entire Act]

State of Odisha - Subsection

Section 462(1) in The Orissa Municipal Corporation Act, 2003

(1)The Commissioner may by written notice require the owner of any building to get the building inspected by any person authorized by the Commissioner at such intervals and in such manner as may be specified in the bye-law.