Section 408 in The Orissa Municipal Corporation Act, 2003
408. Power to require removal of a structure or fixture erected or set up.
- The Commissioner may, by written notice, require the owner or occupier of any premises, contiguous to or in front of, or in connection with which any wall, fence, rail, post, step, booth or other structure or fixture which it would be unlawful to erect or set up, under this Act has been erected or set up, to remove the such wall, fence, rail, post, step, booth or other structure or thing :Provided that if in any such case the structure or fixture has been lawfully erected or set up, compensation shall be paid by the Commissioner to every person who sustains loss or damage by such removal or alteration thereof.
