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[Cites 0, Cited by 0] [Section 364] [Entire Act]

State of Odisha - Subsection

Section 364(2) in The Orissa Municipal Corporation Act, 2003

(2)The Commissioner may, by written notice, require the owner or occupier of the premises to remove any defect which shall be found to exist in or to clean any such meter, not being a Corporation meter let to him on hire, or any such supply or distributing pipe, cistern, lock or fittings.