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[Cites 0, Cited by 0] [Section 464] [Entire Act]

State of Odisha - Subsection

Section 464(5) in The Orissa Municipal Corporation Act, 2003

(5)If any person in occupation of such building or portion thereof does not vacate the same, the Commissioner may direct that such person shall be removed from such building or part thereof by any police officer and such police officer shall comply the same.