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[Cites 0, Cited by 0] [Section 674] [Entire Act]

State of Odisha - Subsection

Section 674(2) in The Orissa Municipal Corporation Act, 2003

(2)Where the expenses of removal are in any case paid before the materials are sold, the Commissioner shall restore the materials to the owner thereof on his claiming the same at any time before they are sold or otherwise disposed of, and on his paying all other expenses, if any, incurred by the Commissioner in respect thereof or in respect of the intended sale or disposal thereof.