Section 32 in The Orissa Development Authorities Rules, 1983
32. Manner and method of compensation payable under Sub-section (3) of Section 28.
(1)The compensation payable under Sub-section (3), of Section 28 shall be the difference between the value of the property (inclusive of structure) on the basis of the existing use and that on the basis of the permitted use, both values being determined as on the date of publication of the declaration of intention to make a town planning scheme under Sub-section (2) of Section 23.(2)In determining the valuation on the basis of permitted use, allowance shall be made for the expenses that may have to be incurred in so altering or modifying the existing structures as to make them suitable for the permitted use.(3)In case provision is made for continuance of the existing use of any building for a specified period taking into consideration the future life of the building, the compensation payable shall be limited to the present value of the building less the value of the materials, if any, at the end of such period.(4)The compensation payable under this rule shall be paid in the same manner as in the case of any other compensation under the Act.
