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State of Odisha - Section

Section 284 in Orissa Municipal Act, 1950

284. Untenanted buildings or lands.

- If any building or land, by reasons of abandonment, disputed ownership or other cause, remains untenanted and thereby becomes a resort of idle and dicorderly persons or in the opinion of the Executive Officer, becomes a nuisance, the Executive Officer may after due inquiry by notice require the owner or person claiming to be the owner to secure, enclose, clear or cleanse the same.