Section 226(3) in The Orissa Municipal Corporation Act, 2003
(3)Where an objection has been determined under Sub-section (2), the order in this behalf shall be recorded in the register maintained under Sub-section (1) with date, and a copy of the order shall be supplied within ten days thereof to the owner or the occupier of the land or the building, as the case may be, in such Form, and in such manner, as may be prescribed.
