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

State of Odisha - Subsection

Section 275(1) in Orissa Municipal Act, 1950

(1)If any structure appears to the Executive Officer to be in a ruinous state and dangerous to the passer-by or to the occupiers of neighbouring structures, the Executive Officer may by notice require the owner or occupier to fence off, take down, secure or repairs such structure so as to prevent any danger therefrom.