Section 118(2) in Cuttack Development Authority (Planning and Building Standards) Regulations, 2001
(2)No regularization of unauthorised lay outs as referred above shall be made by the Authority;(i)Where the unauthorised lay outs have been made encroaching Govt. land or land not owned by the applicant.(ii)Where lay out has been made on a low-lying area or on a natural drainage channel.(iii)Where the land use of the lay out is not in conformity with use prescribed in Development Plan,(iv)Where minimum road width has not been provided.
