Section 36(2) in The Orissa Town Planning and Improvement Trust Act, 1956
(2)A re-building scheme may provide for-(a)the preservation of streets lanes and open spaces and the enlargement of existing streets, lanes and open spaces to such extent as may be necessary for the purposes of the scheme;(b)the re-laying out the sites of the area upon such streets, lanes or open spaces so reserved or enlarged;(c)the payment of compensation in respect of any such reservation or enlargement and the laying of the streets, lanes and open space so reserved or enlarged;(d)the recommendation, alteration or demolition of the existing buildings or parts thereof and their appurtenances by the owners or by the Planning authority in default of the owners and the erection of buildings or parts thereof in accordance with the scheme by the site as defined under the scheme;(e)the advance to the owners, upon such terms and conditions as to interest, sinking fund and otherwise as may be provided under the scheme of such sums as may be necessary to assist them to reconstruct or alter existing buildings or to erect new buildings in accordance with the scheme;(f)the acquisition by the planning authority of any site or building comprised in the area included in the scheme.
