Section 532 in The Orissa Municipal Corporation Act, 2003
532. Power with reference to insanitary buildings, hut or shed.
(1)Whenever the Commissioner considers, -(a)that any building or portion thereof or any hut or shed used either as a dwelling house or as stable or for any other purposes is, by reason of its having no plinth or having a plinth of insufficient height, or by reason of the want of proper drainage or ventilation or by reason of the impracticability of cleansing, attended with danger of disease to the occupiers thereof or to the neighbouring inhabitants or is for any reason likely to endanger the public-health or safety; or(b)that a block or group of buildings or hut or shed is for any of the said reasons, or by reason of the manner in which the buildings are crowded together, attended with such risk as aforesaid, he may by notice, require the owners or occupiers of such buildings or portion thereof to execute or to remove, alter such hut or shed or to take such order for the improvement thereof such works or to take such measures, as he may deem necessary for prevention of such danger,(2)No person shall be entitled to compensation for damages sustained by reason of any action taken under or in pursuance of this section, saved when buildings is demolished in pursuance of an order made hereunder, or so far demolished as to require reconstruction, the Corporation shall make reasonable compensation to the owner thereof.(3)When any building is entirely demolished under this Section and the demolition thereof adds to the value of other buildings in the immediate vicinity, the owners of such other buildings shall be bound to contribute towards the compensation payable to the owner of the first named building in such proportion to the increased value acquired by their respective buildings as may be determined by the Commissioner with the approval of the Standing Committee.(4)When any building is demolished under this section requires reconstruction, allowance shall be made in determining the compensation for the benefit accruing to the premises from the improvement thereof.
