Section 105(3) in The Orissa Municipal Corporation Act, 2003
(3)Whenever any premises, vehicle, vessel or animal is requisitioned under Sub-section (1) the period of such requisition shall not extend beyond the period for which such premises, vehicle, vessel or animal is required for any of the purposes mentioned in Sub-section (1).Explanation. - In this section -(a)"a premises" means any land, building or part of a building and includes a hut, shed, or other structure or any part thereof; and(b)"vehicle" means any vehicle used or capable of being used for the purpose of road transport, whether propelled by mechanical power or otherwise.
