(2)When any building or any part thereof within the road alignment falls down or is burnt down or is whether by order of the Executive Officer or otherwise taken down or any private land without any building thereon lies within the road alignment the Executive Officer may forthwith take possession on behalf of the [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] of the position of land within the road alignment and if necessary clear it.
