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[Cites 0, Cited by 0] [Section 278] [Entire Act]

State of Odisha - Subsection

Section 278(3) in Orissa Municipal Act, 1950

(3)If any such works is begun or completed without such permission, the Executive Officer may either -
(a)by notice require the owner or other person who has done such work to fill up or demolish such work in such manner as the Executive Officer shall direct; or
(b)grant permission to retain such, work, but such permission shall not exempt such owner from proceedings for contravening the provisions of Sub-section (1).