Section 464(1) in The Orissa Municipal Corporation Act, 2003
(1)Notwithstanding anything contained in any contract the Commissioner may, by written notice, require any owner or occupier of any building or any portion thereof to vacate forthwith or within the time specified in such notice -(a)if such building or portion thereof is in dilapidated condition or likely to fall or is in any way pose danger; or(b)if a notice has been issued in respect of such building or part thereof requiring the alteration or reconstruction of any existing staircase, lobby, passage or landing and the works specified in such notice have not yet been commenced or completed.
