Section 442(1) in The Orissa Municipal Corporation Act, 2003
(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.
