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[Cites 0, Cited by 0] [Section 389(1)] [Section 389] [Entire Act]

State of Odisha - Subsection

Section 389(1)(a) in The Orissa Municipal Corporation Act, 2003

(a)require the owner of such building to show cause, within such period as is specified in such notice, by a statement in writing subscribed by him or by an agent duly authorized by him in that behalf and address to the Commissioner, why such building or any part thereof which is within the regular line of the street shall not be pulled down and the land within the said line acquired by the Commissioner; or