Section 447(2) in The Orissa Municipal Corporation Act, 2003
(2)The erection of any such building in any part of the city in which the position and direction of the streets likely to be required in future, but not yet been laid down or determined shall, with the approval of the Standing Committee, be disapproved by the Commissioner, unless the site proposed for such building is, in the opinion of the Commissioner such as with reference to the position occupied by the buildings if any, already existing in the neighbourhood, will admit the construction in the future of one or more new streets convenient for the occupiers of all the buildings in the neighbourhood and for the purpose of drainage, water supply and ventilation.Provided that any person whose buildings is so disapproved may, by written notice to the Commissioner, require that the position and direction of the future streets in the vicinity of his intended building be forthwith laid down and determined and if such requisition be not complied with within six months from the date thereof may, subject to all other provisions of this Act applicable thereto, proceed with the erection of his building.
