Section 465(1) in The Orissa Municipal Corporation Act, 2003
(1)The Commissioner may give public notice of his intention to declare, subject to any valid objection that may be submitted to him within a period of three months -(i)that, in any street or portion of street specified in such notice, the elevation and construction of the frontage of all buildings or any class of buildings, hereafter to be erected or re-erected shall, in respect of their architectural features, be such as the Corporation may consider suitable to the locality; or(ii)that, in any localities specified in the notice, there shall be allowed the construction of only detached or semi-detached buildings or both and that the land appurtenant to each such building shall be of an area not less than the area as specified in such notice; or(iii)that, the minimum size of building plots, in particular localities, shall be of a specified area; or(iv)that, the construction shall not be more than a specified number of houses on each acre of land in any locality specified in such notice; or(v)that, in any street, portions of street or localities specified in such notice, the construction of slopes, warehouses, factories, huts or buildings, designed for particular uses shall not be allowed except with the special permission of the Commissioner granted in accordance with general regulations framed by the Standing Committee in this behalf and subject to the terms of such permission only.
