Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 278(3)] [Section 278] [Entire Act]

State of Odisha - Subsection

Section 278(3)(a) in Orissa Municipal Act, 1950

(a)by notice require the owner or other person who has done such work to fill up or demolish such work in such manner as the Executive Officer shall direct; or