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[Cites 0, Cited by 0] [Section 460] [Entire Act]

State of Odisha - Subsection

Section 460(1) in The Orissa Municipal Corporation Act, 2003

(1)If, at any time, it appears to the Commissioner that any tree or any branches of a tree or fruit of any tree is likely to fall and thereby cause injury to any person or any structure, the Commissioner may, by notice, require the owner of the said tree to secure, lop or cut down the said tree so as to prevent any danger therefrom.