Section 208 in The Orissa Municipal Corporation Act, 2003
208. Location characteristics.
(1)The location of any land or building in the Corporation area, referred to in clause (a) of Sub-section (1) of Section 205, shall be determined with reference to -(a)the ward in which the land or the building is situated, and(b)the category of public street on which such land or building is situated.(2)In the case of any private street or pedestrian pathway, the Commissioner shall, having regard to the nature and width of the private street or pedestrian pathway on which any land or building is situated, and with the previous sanction of the Standing Committee for planning and Development determine the category of such private street or pedestrian pathway.
