Section 28(3) in The Orissa Development Authorities Act, 1982
(3)Where the purposes to which any buildings or specified areas may not be appropriated have been specified in accordance with Clause (q) of Sub-section (4) of Section 22, such buildings or areas shall cease to be used for a purpose, other than the purposes specified in the draft town planning scheme, within such time as may be specified in the final town planning scheme and the person affected by this provision, shall be entitled to compensation from the Authority in the manner and according to the method prescribed by rules :Provided that in ascertaining such compensation, the time within which the person affected was permitted to change the use shall be taken into consideration.
