Section 395(6) in The Orissa Municipal Corporation Act, 2003
(6)If the Standing Committee does not pass any order either approving the making of the street on refusing the same within sixty days from the receipt of the application under Sub-section(1) by the Commissioner, it shall be deemed that the order of approval has been passed and the applicant may proceed to make the street, but not so as to contravene any of the provisions of this Act or the rules or bye-laws made under this Act:Provided that in computing the period of sixty days, the period in between the date of requisitioning any further information from the applicant and the date of receipt of such information from the applicant shall be excluded.
