Section 25(1) in The Orissa Housing Board Act, 1968
(1)Whenever any land or part thereof vested in any Improvement Trust, Municipal Council, Panchayat Samiti or Grama Sasan is included in the programme sanctioned by the State Government and is required for the purposes of carrying out the housing scheme in accordance with the programme, the Board shall give notice accordingly to the Improvement Trust, Municipal Council, Panchayat Samiti or Grama Panchayat, as the case may be.
