Section 393(4) in The Orissa Municipal Corporation Act, 2003
(4)When Commissioner requires a building to be set forward and if, the owner of the building is dissatisfied with the price fixed to be paid to the Corporation or any of the other terms and conditions of the conveyance, the Commissioner shall, upon the application of the said owners at any time within fifteen days after the said terms and conditions are communicated to him, refer the case for determination to the District Judge.
