Section 328 in The Orissa Municipal Corporation Act, 2003
328. Power to open ground etc. for the purpose of inspection and examination.
- For the purpose of inspections and examinations, the Commissioner may cause the ground or any portion of any drain or other work exterior to a building or, with the approval of the Standing Committee, any portion of a building which he thinks fit to be opened, broken up or removed :Provided that in the prosecution of any such inspection and examination as little damage as can be, shall be done.
