Section 442(3) in The Orissa Municipal Corporation Act, 2003
(3)If within the said period of three months the public improvements referred to in Sub-section (1) or any of the matters referred to in Sub-section (2) have been given final effect so as to have the result referred to in Subsection (1) or in Sub-section (2) the notice given under Section 431 or 436 shall be deemed to have lapsed.
