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State of Odisha - Section

Section 276 in Orissa Municipal Act, 1950

276. Power to stop dangerous quarrying.

- If in the opinion of the Executive Officer the working of any quarry or the removal of stone, earth or other material from any place is dangerous to person residing in or having legal access to the neighbourhood thereof or creates or is likely to create a nuisance, the Executive Officer may require the owner or person having control of the said quarry or place to discontinue working the same or to discontinue removing stone, earth or other material from such place or to take such order with such quarry or place as he shall deem necessary for the purpose of preventing danger or of abating the nuisance arising or likely to arise therefrom.