Section 460(2) in The Orissa Municipal Corporation Act, 2003
(2)If immediate action is necessary, the Commissioner may before giving such notice or before the period of notice expires, secure, lop or cut down the said tree or remove the fruit thereof or fence off a part of any street or take such temporary measures, as he thinks fit, to prevent danger, and the expenses incurred by so doing shall be recoverable from the owner of the tree.
