Section 56 in The Orissa Town Planning and Improvement Trust Act, 1956
56. Provisions of facilities and payment of compensation when work is executed by the Planning authority in public street vested in it.
(1)When any work is being executed by the Planning authority shall, so far as may reasonably be practicable, make adequate provision for -(a)the passage or diversion of traffic;(b)securing access to all premises approached from such street; and(c)any drainage, water-supply or means of lighting which is interrupted by reason of the execution of the work.(2)The Planning authority shall pay reasonable compensation to any persons who sustains damage by reason of the execution of any such work.
