263. Building site and construction or reconstruction of buildings .
- No place of land shall be used as a site for the construction of a building and no building shall be constructed or reconstructed otherwise than in accordance with the provisions of this chapter and of any rules or bye-laws made under this Act relating to the use of building sites or the construction or reconstruction of buildings :Provided that the State Government may in respect of all [Municipal areas] [Substituted vide Orissa Act No. 11 of 1994. w.e.f. 31.5.1994.] or with the consent of the [Municipality] [Substituted vide Orissa Act No. 11 of 1994. w.e.f. 31.5.1994.] in respect of any particular [Municipal areas] [Substituted vide Orissa Act No. 11 of 1994. w.e.f. 31.5.1994.] or portion thereof, exempt all buildings or any class of buildings from all or any of the provisions of this chapter or the said rules.
