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[Cites 0, Cited by 0] [Section 216] [Entire Act]

State of Odisha - Subsection

Section 216(2) in Orissa Municipal Act, 1950

(2)All culverts or drain coverings or pills maintained over side channels or ditches by the owners or occupiers of adjacent buildings or lands shall be of such form and size and consist of such materials and by provided with such means of ventilation as the Health Officer may by notice require and shall be maintained and kept free from all obstructions at the expense of the said owners or occupiers.