Section 391 in The Orissa Municipal Corporation Act, 2003
391. Acquisition of the remaining part of building and land.
(1)If a building or land is partly within the regular line of a public street and if the Commissioner is satisfied that the land remaining after the acquisition of the portion within the said line will not be suitable or fit for any beneficial use, he may, at the request of the owner, acquire such land in addition to the land within the said line and such surplus land shall be deemed to be a part of the public street vesting in the Corporation.(2)Such surplus land may thereafter be utilized for the purpose of setting forward a building under Section 392.
