Section 79 in The Orissa Town Planning and Improvement Trust Act, 1956
79. Conditions for abandonment of acquisition.
(1)The Planning authority may abandon acquisition of any land or portion thereof for which notice of acquisition has been duly served on the owner, if -(a)the land is not required for any particular improvement Scheme; and(b)if the owner gives an undertaking to the satisfaction of the Planning authority to develop the land in accordance with the master plan and the direction of the said authority.(2)In all such cases as above the Planning authority shall enter into an agreement with the owner specifying the conditions under which the land has been abandoned to the owner.(3)The Planning authority shall recover from the owner such consideration as it thinks fit before it actually abandons the acquisition proceedings.Chapter-VI Special Planning Authority
