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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Odisha - Subsection

Section 23(10) in Cuttack Development Authority (Planning and Building Standards) Regulations, 2001

(10)Where the Authority is satisfied that the construction of the building or any activity therein is harmful to the neighbouring building or plot, the Authority shall have power to remove the structure or require the owner to undertake such repair or modification or change in the use as deemed fit at their own expense. Such work shall be completed by the owner within the time prescribed by the Authority.