Section 214(6) in The Orissa Municipal Corporation Act, 2003
(6)If the ownership of any land or building or a portion thereof is subdivided into separate shares, or if more than one land or building or portion thereof comes under one ownership by amalgamation, the Commissioner may, on an application from the owner or the co-owners, as the case may be, separate, or amalgamate, such lands or buildings or portions thereof so as to ensure conformity with the provisions of this Section.
