Section 74(3) in The Orissa Grama Panchayats Act, 1964
(3)Where in pursuance of the negotiation referred to in Sub-section (1) the parties arrive at an agreement the Grama Sasan concerned may in accordance with the agreement, but subject to the prior approval of the Collector, acquire the land or the right which shall thereupon vest in and belong to such Grama Sasan.Explanation - "Land" includes immovable property of any kind and benefits which arise out of land and things attached to the earth or permanently fastened to anything attached to the earth.
