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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Odisha - Subsection

Section 51(3) in The Orissa Town Planning and Improvement Trust Act, 1956

(3)When the Planning authority alters or closes any street or square or part thereof which has vested in it under Sub-section (2), it shall pay reasonable compensation to the previous owner for the loss of his rights thereon.