Section 464 in The Orissa Municipal Corporation Act, 2003
464. Power of Commissioner to cause any building to be vacated in certain circumstances.
(1)Notwithstanding anything contained in any contract the Commissioner may, by written notice, require any owner or occupier of any building or any portion thereof to vacate forthwith or within the time specified in such notice -(a)if such building or portion thereof is in dilapidated condition or likely to fall or is in any way pose danger; or(b)if a notice has been issued in respect of such building or part thereof requiring the alteration or reconstruction of any existing staircase, lobby, passage or landing and the works specified in such notice have not yet been commenced or completed.(2)In every such notice the Commissioner shall clearly specify the reasons for requiring such building or portion thereof to be vacated.(3)The affixing of such written notice on any part of such premises shall be deemed to be a sufficient notice to the occupiers of such building or portion thereof.(4)On the issue of a notice under Sub-section (1), every person in occupation of the building or portion thereof to which the notice relates shall vacate such building or portion as directed in the notice and no person shall, so long as the notice is not withdrawn, enter the building or portion thereof except for the purpose of carrying out any work which he may lawfully carry out.(5)If any person in occupation of such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.(6)The Commissioner shall, on the application of any person who has vacated any premises in pursuance of a notice under Sub-section (1), reinstate such person in the premises on the withdrawal of such notice, unless it is, in his opinion, impracticable to restore substantially in the same terms of occupation by reason of any structural alterations or demolition.
