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 311] [Entire Act]

State of Odisha - Subsection

Section 311(2) in The Orissa Municipal Corporation Act, 2003

(2)The Commissioner may, by written notice require the owner of any drain or cess-pool not belonging to the Corporation to provide and apply to the said drain or cess-pool such trap and covering and such means of ventilation as would be provided and applied if such drain or cess-pool belonged to the Corporation.