(5)No person shall make or lay out any new private road without or otherwise than in conformity with the orders of the [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.]. If further information is asked for no steps shall be taken to make or lay out the road until orders have been passed upon receipt of such information:Provided that the passing of such order shall not in any case been delayed for more than sixty days after the [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] has received all the information which it considers necessary to enable it to deal finally with the said application. Any application not disallowed within a period of one hundred and twenty days from the date of receipt by the [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] shall be deemed to have been sanctioned.
