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[Cites 0, Cited by 0] [Section 463] [Entire Act]

State of Odisha - Subsection

Section 463(1) in The Orissa Municipal Corporation Act, 2003

(1)If the Commissioner is satisfied that the erection or re-erection of any building or the execution of any such work has been unlawfully commenced or is being unlawfully carried on upon any premises, he may, by written notice, require the person erecting such building or executing such work to stop the same forthwith.