Section 459(3) in The Orissa Municipal Corporation Act, 2003
(3)If it appears to the Commissioner that the condition of the structure, the building or part thereof the danger from a structure which is unsafe and requires immediate action,he may, before giving notice as aforesaid or before the period of notice expires, fence off, pull down, or repair the said structure or take such steps or cause such work to be executed as may be required to prevent the danger.
