Section 57(3) in The Orissa Town Planning and Improvement Trust Act, 1956
(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.
