Section 459(5) in The Orissa Municipal Corporation Act, 2003
(5)Where the Commissioner is of opinion whether on receipt of an application or otherwise that the only or the most convenient means by which the owner or occupier of the building referred to in Sub-section (1) can pull down or repair such structure, by entering into any of the adjoining premises belonging to some other person,the Commissioner, after giving such person a reasonable opportunity of hearing, by an order in writing, authorize such owner or occupier to enter such adjoining premises and such owner or occupier or any agent or person employed by him may enter into such adjoining premises at any time between sunrise and sunset to execute necessary work.
