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[Cites 0, Cited by 0] [Section 537(1)] [Section 537] [Entire Act]

State of Odisha - Subsection

Section 537(1)(d) in The Orissa Municipal Corporation Act, 2003

(d)any premises or any part of premises occupied or unoccupied, or under construction, re-construction or demolition, which in the opinion of the Commissioner is, or is likely to become a breading place of mosquitoes or other vermin shall be deemed to be a nuisance and shall include a nuisance as defined in clause (56) of Section 2.