Section 51(1) in The Orissa Town Planning and Improvement Trust Act, 1956
(1)Whenever any street or square or part thereof which is not vested in any Municipality constituted under the Orissa Municipal Act, XXIII of 1950 is required for executing any improvement scheme the planning authority shall close to be affixed in a conspicuous place in or near such street, square or part, a notice signed by the Chairman; and(a)stating the purpose for which the street, square or part is required; and(b)declaring that the Planning authority will, on or after a date to be specified in the notice take over charge of such street, square or part from the owner thereof;and shall simultaneously send a copy of such notice to the owner of such street, square or part.
