Section 442(2) in The Orissa Municipal Corporation Act, 2003
(2)The Commissioner may issue a like order if in any case it appears to him that any site as aforesaid is likely to be affected by any one of the following namely :-(a)determining a regular line of a public street;(b)determining a fresh line in substitution for the existing regular line of a public street;(c)extending or altering a public street; or(d)any scheme for widening or modifying a private street.
