Section 400 in The Orissa Municipal Corporation Act, 2003
400. Power to require removal or alterations of projections etc. made before commencement of this Act.
- If any such structure or fixture as is described in Sub-section (1) of Section 399 has been erected, set up, added to, or placed against or in front of any premises at any time before commencement of this Act, the Commissioner may give notice as aforesaid to the owner or occupier of the said premises :Provided that if in any such case the structure or fixture was lawfully erected, set up, added to or placed, compensation shall be paid by the Commissioner to every person who sustains loss or damage by the removal or alteration thereof.
