Section 357(3) in The Orissa Municipal Corporation Act, 2003
(3)If the written assent of the owner of any premises or the person primarily liable for the payment of property taxes referred to in Sub-section (1) is withheld, a tenant may appeal to the Commissioner who shall, if he is satisfied that the assent has been unreasonably withheld and if the provisions of Sub-section (2) are satisfied, give connection to the water works from conveying water to such premises.
