(1)In cases of emergency the Magistrate of the district may direct to provide for the execution of any work or the doing of any act which a [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.], [Chairperson] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] or Executive Officer is empowered to execute or do, and the immediate execution or doing of which is in his opinion necessary for the safety [or in the interest] [Inserted vide Orissa Act No. 16 of 1968 w.e.f. 1.8.1968.] of the public and may direct that the expense of executing such work or doing such act shall be paid by the [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.].
