Section 57 in The Orissa Town Planning and Improvement Trust Act, 1956
57. Power of Planning authority to run or close public street or square vested in it .
(1)The Planning authority after giving public notice for fifteen days-(a)turn, divert, discontinue the public use of, or permanently close any public square vested in it or any part thereof;(b)discontinue the public use of, or permanently close, any public square vested in it or any part thereof.(2)Whenever the Planning authority discontinues the public use of or permanently closes any public street vested in it or any part thereof, it shall pay reasonable compensation to every person who was entitled, otherwise than as means of access and his suffered damage from such discontinuance or closing.(3)Whenever the Planning authority discontinues the public use of or permanently closes, any public square vested in it, or any part thereof, it shall pay reasonable compensation to every person-(a)who was entitled, otherwise than as a mere member of the public, to use such square or part as means of access; or(b)whose, immovable property was ventilated by such square or part, and who are suffered damage-(i)in case (a) from such discontinuance or closing; or(ii)in case (b) from the use to which the said authority has put such square or part.(4)In determining the compensation payable to any person under Sub-section (2) or Sub-section (3) the Planning authority shall make allowance for any benefit accruing to him from the construction, provision or improvement of any other public street or square at or about the same time that the public street or part thereof, on account of which the compensation is paid is discontinued, or closed.(5)When any public street or square vested in the planning authority or any part thereof is permanently closed under Sub-section (1), the said authority may sell or lease so much of the same as is no longer required.
