Section 532(1)(a) in The Orissa Municipal Corporation Act, 2003

[Cites 0, Cited by 0] [Section 532(1)] [Section 532] [Entire Act]

State of Odisha - Subsection

Section 532(1)(a) in The Orissa Municipal Corporation Act, 2003

(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

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State of Odisha - Subsection

Section 532(1)(a) in The Orissa Municipal Corporation Act, 2003