Section 387(1) in The Orissa Municipal Corporation Act, 2003
(1)The Commissioner may -(a)determine a line on one or both sides of public street :Provided that every regular line of a public street operative under any law for the time being in force in any part of the city on the day immediately preceding the day appointed by the Corporation shall be deemed to be a street line for the purposes of this Act until a street line is determined by the Commissioner under this clause;(b)from time to time, but subject to each case with the previous approval of the Standing Committee, determine a fresh line in substitution for any line so determined or for any part thereof ;Provided that such approval shall not be accorded unless at least one month before the meeting of the Standing Committee at which the matter is decided, public notice of the proposal has been given by the Commissioner by advertisement in the local news-papers and special notice thereof, signed by the Commissioner, has also been fixed up in the street or part of the street for which such fresh line is proposed to be determined and until the Standing Committee has considered all objections to the said proposal made in writing and delivered at the office of the Corporation Secretary not less than three clear days before the day of such meeting.
