Section 38(2) in The Orissa Town Planning and Improvement Trust Act, 1956
(2)A street scheme may, within the-limits of the area comprised in the scheme, provide for the following matters;(a)the acquisition of any land which will in the opinion of Planning authority, be necessary for its execution;(b)the re-laying out of all or any of lands so acquired, including the construction and reconstruction of buildings by the Planning authority or by persons authorised by the said authority in that behalf and the laying out, construction and alternation of streets and through fares;(c)the drainage, water-supply, and lighting of streets and thoroughfares so laid out, constructed or altered;(d)the raising, lowering or reclamation of any land vested in or to be acquired by the Planning authority for the purpose of the scheme;(e)the provision of open spaces for the better ventilation of the area comprised in the scheme;(f)the acquisition of any land adjoining any street, thoroughfares or open space included in the scheme.
