Section 73 in The Orissa Development Authorities Act, 1982
73. Transfer of acquired land to the Authority or local authority.
- Where any land has been acquired by the State Government under Section 72 it may, after it has taken possession of the land, transfer the land to the Authority or any local authority for the purpose for which the land has been acquired on payment by the Authority or the local authority of the compensation awarded under that Act and of the charges incurred by the State Government in connection with the acquisition.
