Section 121 in The Orissa Development Authorities Act, 1982
121. Development plans to stand modified in certain cases.
(1)Where any land situated in a development area is required by the development plan to be kept as unbuilt upon or is designated in any, such plan for any public purpose or subject to compulsory acquisition, then, if at the expiration of ten years from the date of coming into, operation of the comprehensive development plan under Section 13, the land is not compulsorily acquired or purchased, by the State Government or the Authority, as the case may be, the owner of the land may serve on the State Government a notice requiring his interest in the land to be so acquired.(2)If the State Government fails to commence proceedings for the acquisition of the land under the Land Acquisition Act, 1894 (Act No. 1 of 1894) within six months from the date of receipt of the notice under Subsection (1) the land, immediately after the expiration of the said six months, shall be deemed to be not required to be kept as unbuilt upon or for public purpose or subject to compulsory acquisition, and shall be available to the owner, subject to the provisions of Chapter V, for development for such uses as is permissible in case of adjacent land in the relevant development plan.
