Section 270 in The Orissa Municipal Corporation Act, 2003
270. Immovable property required by the Corporation may be acquired under the Land Acquisition Act, 1894.
- When any immovable property is required for the purpose of this Act the Government may, at the request of the Corporation, proceed to acquire it under the provisions of the Land Acquisition Act, 1894 and on payment of the compensation awarded under that Act and of any other charges incurred in acquiring it, the said property shall vest in the Corporation.
