Section 495 in The Orissa Municipal Corporation Act, 2003
495. Sale of tenure or property rights.
- The Corporation shall collect free from residents for the sale or transfer of ownership rights based on following criteria, namely :-(i)a plot area up to a maximum of twenty five square metres may be granted at a concessional rate;(ii)any area in excess of this may be granted at such rates as may be decided by the Corporation; and(iii)plot sizes may be fixed below twenty five square metres if mutually agreed by the community and the Corporation.
