(4)The Inspector of local works may at all times enter upon, or cause to entered upon, any immovable property belonging to any [Municipal area] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] or any work progress under its direction and may require it to furnish such statement, estimates and reports as he thinks fit. A report of every inspection, shall be prepared, and a copy thereof, forwarded to the [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] concerned in through the Magistrate of the district.In all matters of professional detail, the [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] shall be guided by the report of the Inspector of local works.
