Section 387(5) in The Orissa Municipal Corporation Act, 2003
(5)When the Commissioner grants permission under Sub-section (4) for the construction or reconstruction of any building or land within the regular line of the street he may require the owner of the building to execute an agreement, binding himself and his successors entitle not to claim compensation, in the event of, the Commissioner at any time thereafter, catling upon him or any of his successors by written notice, to remove any work carried out in pursuance of such permission or any portion thereof and to pay the expenses of such removal if, in default, such removal is carried out by the Commissioner.
