Section 50 in The Orissa Development Authorities Act, 1982
50. Effect of preliminary town planning scheme.
- On the day on which the preliminary town planning scheme comes into force-(a)all lands required by the Authority shall, unless it is otherwise determined in such scheme, vest absolutely in the Authority free from all encumbrances;(b)all rights in the original plots which have been reconstituted into final plots shall stand extinguished and the final plots shall become subject to the rights settled by the Valuation Officer.
