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[Cites 0, Cited by 0] [Section 275] [Entire Act]

State of Odisha - Subsection

Section 275(6) in Orissa Municipal Act, 1950

(6)If immediate action is necessary he shall, before giving such notice or before the period of notice expires, himself take such temporary measures as he thinks fit to prevent danger and the cost of doing so shall be recoverable from the owner in the manner provided in Section 345.