Section 440 in The Orissa Municipal Corporation Act, 2003
440. When building or work may be proceeded with.
- If within thirty days after receipt of any notice under Section 431 or 436 or of the plan,section description or further information, if any, called for under Section 432, 434 or 437, as the case may be, the Commissioner fails to intimate in writing, to the person who have given the said notice, his disapproval of the building which the said person proposes to erect or of the work which he proposes to execute or if within the said period the Commissioner signifies in writing to the said person his approval of the said building or work, the said person may, at any time within one year from the date of the delivery of the notice to the Commissioner, proceed with the said building or work in accordance with his intention as described in the notice or in any of the documents aforesaid, but not so as to contravene any of the provision of this Act or any bye-law made thereunder.
