Section 51 in The Orissa Town Planning and Improvement Trust Act, 1956
51. Transfer of private street or square to the Planning authority for purposes of improvement scheme.
(1)Whenever any street or square or part thereof which is not vested in any Municipality constituted under the Orissa Municipal Act, XXIII of 1950 is required for executing any improvement scheme the planning authority shall close to be affixed in a conspicuous place in or near such street, square or part, a notice signed by the Chairman; and(a)stating the purpose for which the street, square or part is required; and(b)declaring that the Planning authority will, on or after a date to be specified in the notice take over charge of such street, square or part from the owner thereof;and shall simultaneously send a copy of such notice to the owner of such street, square or part.(2)After considering the objections (if any) received in writing before the date specified under clause (b) of Sub-section (1), the Planning authority may take over charge of such street, square or part and the same shall thereupon vest in the said authority.(3)When the Planning authority alters or closes any street or square or part thereof which has vested in it under Sub-section (2), it shall pay reasonable compensation to the previous owner for the loss of his rights thereon.(4)If the alteration or closing of any such street, square or part cause damage or substantial inconvenience to owners of property adjacent thereto or to residents in the neighbourhood, the planning authority-(i)shall forthwith provide some other reasonable means of access for the use of persons who were entitled to use such street square or part as a means of access to any property or place; and(ii)if the provision of such means of access does not sufficiently compensate any such owner or resident for such damage or inconvenience, shall also pay him reasonable compensation in money.
