Section 42 in The Orissa Town Planning and Improvement Trust Act, 1956
42. Town expansion scheme.
(1)Whenever the Planning authority is of opinion that within the frame-work of the allotted plan, it is expedient and for the public advantage to control and provide for the future expansion or development of any area to which this Act applies the said authority shall frame a scheme to be called a "town expansion scheme".(2)Such scheme shall show the method in which it is proposed to layout the area to be developed and the purposes for which particular areas are to be utilised.(3)When any such scheme has been notified under Section 45 if any person desires to erect, re-erect, add to or alter any building or wall within the area comprised in the said scheme, he shall apply to the Planning authority for permission to do so.(4)If the planning authority refuses to grant permission to any person within six months of the date of his application to erect, re-erect, add to or alter any building or wall on his land in the area aforesaid, and if it does not proceed to acquire such land within one year from the date of such refusal, it shall pay compensation to such person for any damage sustained by him in consequence of such refusal.
