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[Cites 0, Cited by 0] [Section 359] [Entire Act]

State of Odisha - Subsection

Section 359(5) in The Orissa Municipal Corporation Act, 2003

(5)The Commissioner may also in like manner require the owner of any premises to provide such safe and easy means of access as he thinks fit to any existing cistern which on an examination under Section 367 is found to be not easily accessible.