Section 532(1)(b) in The Orissa Municipal Corporation Act, 2003

[Cites 0, Cited by 0] [Section 532(1)] [Section 532] [Entire Act]

State of Odisha - Subsection

Section 532(1)(b) in The Orissa Municipal Corporation Act, 2003

(b)that a block or group of buildings or hut or shed is for any of the said reasons, or by reason of the manner in which the buildings are crowded together, attended with such risk as aforesaid, he may by notice, require the owners or occupiers of such buildings or portion thereof to execute or to remove, alter such hut or shed or to take such order for the improvement thereof such works or to take such measures, as he may deem necessary for prevention of such danger,

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State of Odisha - Subsection

Section 532(1)(b) in The Orissa Municipal Corporation Act, 2003