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[Cites 0, Cited by 0] [Section 330(1)] [Section 330] [Entire Act]

State of Odisha - Subsection

Section 330(1)(b) in The Orissa Municipal Corporation Act, 2003

(b)without notice, fill up or demolish any drain by which sullage or sewage is carried through, from into or upon any premises in contravention of any of the provisions of this chapter,and the expenses incurred by the Commissioner in so doing shall be paid by such owner or owners.