Section 437(1) in The Orissa Municipal Corporation Act, 2003
(1)If any notice given under Section 436 does not contain all the information which the Commissioner deems necessary to enable him to deal satisfactorily with the case, he may, at any time within thirty days after receipt of the said notice, by order require the person who gave the notice to furnish plans and sections of the building and of the intended new work or any specified portion thereof and the provisions of Sections 432 to 435 (both inclusive) shall apply to the intended new work so far as the Commissioner may consider them to be applicable.
