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[Cites 0, Cited by 0] [Section 448] [Entire Act]

State of Odisha - Subsection

Section 448(2) in The Orissa Municipal Corporation Act, 2003

(2)If any external wall or covering of a roof is or has been, after the coming into force of this Act, constructed of any such material, the Commissioner may, by written notice, require the owner or occupier of the building to which such wall or roof appertains to remove such wall or covering.