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[Cites 0, Cited by 0] [Section 215] [Entire Act]

State of Odisha - Subsection

Section 215(2) in Orissa Municipal Act, 1950

(2)The Health Officer may remove or otherwise deal with any thing placed or constructed in contravention of Sub-section (1) as he shall think fit, and the cost of so doing shall be recoverable from the person responsible therefor in the manner provided in Section 345.