Section 441 in The Orissa Municipal Corporation Act, 2003
441. Building or work which is disapproved by the Commissioner may be proceeded with subject to terms.
(1)If the Commissioner disapproves any plan of a building or work of which notice has been given as aforesaid or of any portion or detail thereof, by reason that the same will contravene some provisions of this Act or some bye-law made thereunder or will be unsafe,he may, at any time within thirty days of the receipt of the notice or of the plan, section description or further information, if any called for under Section 432, 434 or 437, as the case may be, by an order intimate to the person who gave the notice under Section 431 or 436, as the case may be, his disapproval and the reasons for the same and specify the terms subject to which the building or work may be deemed to have been approved by him.(2)The person who gave the notice concerning any such building or work may proceed with the same, subject to the terms specified as aforesaid but not otherwise, at any time within one year from the date of receipt by him under Sub-section (1) of the written notice in this behalf but not so as to contravene any of the provisions of this Act or any bye-law made thereunder.
