Section 39(2) in The Orissa Town Planning and Improvement Trust Act, 1956
(2)A deferred street scheme shall provide for :(a)the acquisition of the whole or any part of any property lying within the specified street alignment within the time-limit provided in the scheme which may be extended by the State Government;(b)the re-laying out of ail or any such property, including the construction and reconstruction of buildings by the Planning authority or by any other person, and the formation and alteration of the street.(c)the drainage, water-supply and lighting of the streets so framed or altered.
