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State of Odisha - Section

Section 279 in Orissa Municipal Act, 1950

279. Filling in of pools, which are a nuisance.

- If in opinion of Health Officer -
(a)any pool, ditch, tank, well, pond, bog, swamp, quarry, hole, drain, cess-pool, pit, water-course, or any collection of water, or
(b)any land on which water may at any time accumulate,
or is, likely to become a breeding place of mosquitoes or in any other respect a nuisance, the Health Officer may by notice require the owner or person having control thereof to fill up, cover over, weed drain or drain off the same in such manner and with such materials as the Health Officer shall direct or to take such order with the same for removing or abetting the nuisance as the Health Officer shall direct.