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[Cites 0, Cited by 0] [Section 275] [Entire Act]

State of Odisha - Subsection

Section 275(3) in Orissa Municipal Act, 1950

(3)If any tree or any branch of a tree, standing on land adjoining a public road, appears to the Executive Officer to be likely to fall and thereby endanger any person or any structure, the executive Officer may by notice require the owner of the said tree to secure, lop or cut down the said tree or branch thereof so as to prevent any danger therefrom.