Section 455(1)(a) in The Orissa Municipal Corporation Act, 2003

[Cites 0, Cited by 0] [Section 455(1)] [Section 455] [Entire Act]

State of Odisha - Subsection

Section 455(1)(a) in The Orissa Municipal Corporation Act, 2003

(a)by written notice, require the person who is erecting or re-erecting such building or executing such work or has erected or re-erected such building or executed such work on or before such day as may be specified in such notice, by a statement in writing subscribed by him or by an agent duly authorized by him in that behalf and address to the Commissioner, to show sufficient cause why such building or work shall not be removed, altered or pulled down; or

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State of Odisha - Subsection

Section 455(1)(a) in The Orissa Municipal Corporation Act, 2003