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State of Odisha - Section

Section 251 in Orissa Municipal Act, 1950

251. Right of owners to require road to be declared public.

- If any road has been levelled, paved, metelled, flagged, channeled, drained, conserved and lighted under the provisions of Section 250 such road shall, on the requisition of not less than three-fourths of the owners thereof, be declared a public road.Encroachment on Roads