Section 44 in The Orissa Development Authorities Rules, 1983
44. Notice under Section 52 (1).
- Before removing pulling down or altering any building or other work under Sub-section (1) of Section 52 the Authority shall serve a notice on the owner and the occupier, if any, of the building or work, calling upon him to remove or pull down or alter such building or work or execute such work within such reasonable time as may be specified in the notice intimating him the intention of the Authority to do so on failure to comply with the requirement of the notice, such notice shall, as far as may be, in Form XI.
