Section 451 in The Orissa Municipal Corporation Act, 2003
451. Frame buildings.
- After the commencement of this Act no building, the external walls of which are of timber-framed construction shall be erected or re-erected so as to consist of more than one floor :Provided that the Commissioner may, by special order, grant permission for the erection or re-erection of such a building of more than two floors or for the construction of one or more additional floor if satisfied that such building will be or is of thoroughly sound material and can safely support the same.
