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[Cites 0, Cited by 0] [Section 206(1)] [Section 206] [Entire Act]

State of Odisha - Subsection

Section 206(1)(f) in Orissa Municipal Act, 1950

(f)if the occupier refuses to admit the Executive Officer into premises v which he proposes to enter for the purpose of executing any work, or for placing or removing any apparatus, or of making any examination or inquiry in connection with the water-supply, or prevents the Executive Officer doing such work placing or removing such apparatus, or making such examination or inquiry;