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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Odisha - Subsection

Section 39(e) in The Orissa Municipal Corporation Rules, 2004

(e)In case of illegal encroachments for trade activities, if such construction is demolished by the Corporation, then the cost of demolition of buildings and illegal structures shall be borne by the encroacher. In case of reconstruction in those area, if any, is proved, the penalty will be charged in double.