Section 243 in The Orissa Municipal Corporation Act, 2003
243. Permission of Commissioner to be void in certain cases.
- Any permission under Section 240 shall be void, -(a)if the advertisement contravenes the provisions of any regulations made under this Act; or(b)if any material change is made in the advertisement or any part thereof without the previous permission of the Commissioner; or(c)if the advertisement or any part thereof falls otherwise than by accident; or(d)if, due to any work by the Central Government, the State Government, or the Corporation, or by any statutory authority, the advertisement is required to be displaced.
