Section 79(1) in The Orissa Town Planning and Improvement Trust Act, 1956
(1)The Planning authority may abandon acquisition of any land or portion thereof for which notice of acquisition has been duly served on the owner, if -(a)the land is not required for any particular improvement Scheme; and(b)if the owner gives an undertaking to the satisfaction of the Planning authority to develop the land in accordance with the master plan and the direction of the said authority.
