Section 334(3)(b) in The Orissa Municipal Corporation Act, 2003

[Cites 0, Cited by 0] [Section 334(3)] [Section 334] [Entire Act]

State of Odisha - Subsection

Section 334(3)(b) in The Orissa Municipal Corporation Act, 2003

(b)the Commissioner may, within seven days after such inspection, by written intimation addressed to the person from whom the notice of completion was received and delivered at his address as stated in such notice, or in the absence of such address, affixed to a conspicuous part of the premises in which such work has been executed -

(i)give permission for the filling in or covering over of such works, or

(ii)require that before such work is filled in or covered over it shall be amended to the satisfaction of the Commissioner in any particular manner in respect of the portion which was not in accordance with the requisition previously made by the Commissioner or contravenes some provisions of this Act or of the regulations made thereunder.

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State of Odisha - Subsection

Section 334(3)(b) in The Orissa Municipal Corporation Act, 2003