Section 335 in The Orissa Municipal Corporation Act, 2003
335. Commissioner may execute certain works under this chapter without allowing option to persons concerned of executing the same.
(1)The commissioner may, if he thinks fit, cause any work described in this Chapter to be executed by the Corporation or other agency under his own order.(2)The expenses of any work so done shall be paid by the person aforesaid, unless the Corporation shall by a general or special order or resolution, sanction as they are hereby empowered to sanction, the execution of such work at the charge of the Corporation fund.
