Section 397(1) in The Orissa Municipal Corporation Act, 2003
(1)If any private street or part thereof is not levelled, paved, metalled, flagged, channeled, sewered, drained, conserved or lighted to the satisfaction of the Commissioner, he may, by notice, require the owners of such street or part thereof and the owners of buildings and lands fronting or abutting on such street or part thereof including in cases where the owners of the land and of the building thereon are different, the owners both of the land and of the building to carry out any work which is in his opinion may be necessary within such time as may be specified in such notice.
