Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 464(1)] [Section 464] [Entire Act] State of Odisha - Subsection Section 464(1)(a) in The Orissa Municipal Corporation Act, 2003 (a)if such building or portion thereof is in dilapidated condition or likely to fall or is in any way pose danger; or