Section 382 in The Orissa Municipal Corporation Act, 2003
382. Power to make new public street.
- The Commissioner when authorized by the Corporation in this behalf may, at any time,-(a)lay out and make a new public street;(b)agree with any person for the making of a street for public use through the land of such person, either entirely at the expense of such person or partly at the expense of such person and partly at the expense of the Corporation, and that such street shall become, on completion, a public street, which shall vest in the Corporation; or(c)declare any street made under any scheme of a Planning or Development Authority to be a public street.
