Section 68(2) in The Orissa Development Authorities Act, 1982
(2)If such owner fails to make such payment within the period prescribed by rules the Valuation Officer shall, if the Authority so requires, acquire the original plot of such defaulter and operation, the compensation among the owner and other persons interested in the plot on payment by the Authority of the value of such plot estimated at its market value at the date of publication of the declaration in the Gazette under Sub-section (2) of Section 23 or at the date of the notification under Sub-section (1) of Section 25, as the case may be, and without reference to improvements contemplated in the town planning scheme and thereupon the plot included in the final town planning scheme shall vest absolutely in the Authority free from all encumbrances but subject to the provisions of this Act :Provided that the payment, made by the Authority on account of the value of the original plot shall not be included in the costs of the town planning scheme.
