Section 443(2) in The Orissa Municipal Corporation Act, 2003
(2)If a person, who is entitled under Section 440 and 441 to proceed with any building or work, fails to do so within the period of one year specified in the said sections, respectively for proceeding with the same, he may at any subsequent time give a fresh notice of his intention to erect or re-erect such building or execute such work and thereupon the provisions hereinbefore contained shall apply as if a fresh notice has been issued.
