Section 532(1) in The Orissa Municipal Corporation Act, 2003
(1)Whenever the Commissioner considers, -(a)that any building or portion thereof or any hut or shed used either as a dwelling house or as stable or for any other purposes is, by reason of its having no plinth or having a plinth of insufficient height, or by reason of the want of proper drainage or ventilation or by reason of the impracticability of cleansing, attended with danger of disease to the occupiers thereof or to the neighbouring inhabitants or is for any reason likely to endanger the public-health or safety; or(b)that a block or group of buildings or hut or shed is for any of the said reasons, or by reason of the manner in which the buildings are crowded together, attended with such risk as aforesaid, he may by notice, require the owners or occupiers of such buildings or portion thereof to execute or to remove, alter such hut or shed or to take such order for the improvement thereof such works or to take such measures, as he may deem necessary for prevention of such danger,
