Section 395(4) in The Orissa Municipal Corporation Act, 2003
(4)An application filed under Sub-section (1), -(i)if the proposed street would conflict with any arrangements which have been made or which are in the opinion of the Standing Committee likely to be made, tor carrying out any general scheme of street improvement; or(ii)if the proposed street does not conform to the provisions of Subsection (2); or(iii)if the proposed street is not designed so as to connect at one end with a street which is already open, may be refused by the Standing Committee, which shaft be communicated by the Commissioner to the applicant.
