Section 32(1) in The Orissa Development Authorities Rules, 1983
(1)The compensation payable under Sub-section (3), of Section 28 shall be the difference between the value of the property (inclusive of structure) on the basis of the existing use and that on the basis of the permitted use, both values being determined as on the date of publication of the declaration of intention to make a town planning scheme under Sub-section (2) of Section 23.
