Section 529 in The Orissa Municipal Corporation Act, 2003
529. Abandoned or unoccupied premises.
- If in the opinion of the Commissioner, any premises, by reason of being abandoned or unoccupied, become a resort of disorderly person or a nuisance, he may, after making such inquiry as deem necessary, give written notice to the owner of such premises, if he be known and resident within the city or to any person who is known or believed to be the owner of such premises and residing within the city and shall also affix a copy of the said notice on conspicuous part of the said premises, requiring all such persons having any right or interest therein to take such step with the said premises as may be necessary to prevent the same from being resorted to as aforesaid or from continuing to be a nuisance.
