Section 74(1) in The Orissa Grama Panchayats Act, 1964
(1)Where for a Grama Sasan any land or any right in land is required to carry out any of the purposes of this Act such Grama Sasan shall first negotiate with the person or persons having interest in the said land and if the parties fail to reach an agreement, such Grama Sasan may make an application to acquire the land or the right, as the case may be, in the prescribed form and manner to the Collector who may, if satisfied that same is required for a public purpose take steps to acquire the same.
