Section 442 in The Orissa Municipal Corporation Act, 2003
442. Power of the Commissioner to withhold disposal of plans.
(1)Notwithstanding anything contained in Section 440 and 441, if in any case it appears to the Commissioner that the acquisition of the site of any building or work or any part of such site is necessary for public improvement and is also desirable and expedient, he may, by order in writing, direct that no further action shall be taken in pursuance of a notice given under Section 431 or 436 for a period not exceeding three months from date of such notice.(2)The Commissioner may issue a like order if in any case it appears to him that any site as aforesaid is likely to be affected by any one of the following namely :-(a)determining a regular line of a public street;(b)determining a fresh line in substitution for the existing regular line of a public street;(c)extending or altering a public street; or(d)any scheme for widening or modifying a private street.(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.(4)If any case is not covered by Sub-section (3) the notice so given shall be deemed to have been renewed as on the date on which the period of three months mentioned in Sub-section (1) expires.
