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[Cites 0, Cited by 0] [Section 417] [Entire Act]

State of Odisha - Subsection

Section 417(2) in The Orissa Municipal Corporation Act, 2003

(2)If the said person fails to reinstate and makes good the street or pavement as aforesaid, the Commissioner may restore such street or pavement, and expenses incurred by the Commissioner in so doing shall be recovered from the said person.