Section 680 in The Orissa Municipal Corporation Act, 2003
680. In default of owner, occupier of any premises may execute required work recover expenses from the owner.
- Whenever the owner of any building or land fails to execute any work which he is required to execute under this Act, the occupier, if any, of such building or land may, with the approval of the Commissioner execute the said work, and he shall be entitled to recover the reasonable expense incurred by him in so doing from the owner and may deduct the amount thereof from the rent which from time to time becomes due from him to the owner.
