Section 533(1) in The Orissa Municipal Corporation Act, 2003
(1)If any building or portion thereof, intended for or used as dwelling place, appears to the Commissioner to benefit for human habitation, he may apply to the Standing Committee for making orders to prohibit the further use of such buildings,for such purpose, and the Standing Committee may after giving the owner or occupiers thereof a reasonable opportunity of showing cause why such orders shall not be made.
