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[Cites 0, Cited by 0] [Section 295(4)] [Section 295] [Entire Act]

State of Odisha - Subsection

Section 295(4)(b) in The Orissa Municipal Corporation Act, 2003

(b)fill in, reinstate and make good, at his own cost and with the least practicable delay, the ground or portion of any building or other construction opened, broken up or removed for the purpose of executing the said work; and