Section 393(3) in The Orissa Municipal Corporation Act, 2003
(3)If the additional land which will be included in the premises of any person required or permitted under Section 392 to set forward a building belonging to the Corporation the order or permission of the Commissioner to set forward the building shall be sufficient conveyance to the said owner of the said land and the price to be paid to the Corporation by the said owner for such additional land and the other terms and conditions of the conveyance shall be setforth in the said order or permission.
