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[Cites 0, Cited by 0] [Section 249(1)] [Section 249] [Entire Act]

State of Odisha - Subsection

Section 249(1)(a) in Orissa Municipal Act, 1950

(a)require the offender to show sufficient cause, by a written statement signed by him and sent to the Executive Officer on or before such day as may be specified in the notice, why such road should not be altered to the satisfaction of the Executive Officer or if such alteration be impracticable, why such road should not be demolished; or