Section 95(5) in The Orissa Development Authorities Act, 1982
(5)If, in any case, where the Authority has made a declaration in respect of any land under Sub-section (2) and retains or disposes of the land contrary to the terms of the declarations so that the land does not revert in the local authority, the Authority shall pay to the concerned local authority compensation in respect of such land in accordance with the provisions of Sub-section (3).
