Section 390 in The Orissa Municipal Corporation Act, 2003
390. Acquisition of open land.
- If any land not vested in the Corporation, whether open or closed, lies within the regular line of a public street and is not occupied by a building or if a platform, verandah, step,compound wall, hedge or fence or some other structure external to a building abutting on a public street or a portion of a platform, verandah, step, compound wail, hedge or fence or other such structure is within the said line of such street, the Commissioner may after giving to the owner of the land not less than seven days written notice of his intention to take possession on behalf of the Corporation of the said land within its enclosing wall, hedge or fence, if any, or of the said platform, verandah, step or other structure or of the portion thereof and, if necessary, clear the same and possession of the land, so taken, shall be deemed to be a part of the public street :Provided that when the land or building is vested in the State, possession shall not be taken as aforesaid, without the previous sanction of the Government.
