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[Cites 0, Cited by 0] [Section 212] [Entire Act]

State of Odisha - Subsection

Section 212(2) in Orissa Municipal Act, 1950

(2)If there is a public-drain or outfall, within a distance not exceeding one hundred feet of the nearest point on any premises, the Health Officer may, by notice, direct the owner of the said premises to construct a drain leading therefrom to such drain or place of outfall and to execute all such works as may be necessary in accordance with the bye-laws and regulations at such owners expense.