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[Cites 0, Cited by 0] [Section 206(1)] [Section 206] [Entire Act]

State of Odisha - Subsection

Section 206(1)(c) in Orissa Municipal Act, 1950

(c)if after receipt of notice from the Executive Officer requiring him to refrain from so doing the owner or occupier continues to use the water or to permit it to be used in contravention of any bye-law made under this Act;