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[Cites 0, Cited by 0] [Section 150(2)] [Section 150] [Entire Act]

State of Odisha - Subsection

Section 150(2)(b) in The Orissa Town Planning and Improvement Trust Act, 1956

(b)Where the alteration or demolition directly by any such notice is not carried out as directed therein, the Chairman may cause the wall or building or portion thereof to be altered or demolished, as the case may be, and he may recover the expenses incurred in so doing from the owner for the time being in such manner as may be prescribed by the State Government.