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[Cites 0, Cited by 0] [Section 490] [Entire Act]

State of Odisha - Subsection

Section 490(2) in The Orissa Municipal Corporation Act, 2003

(2)The acquisition of land from private parties can also be undertaken on a negotiated basis on payment of compensation which will be paid from Corporation fund.Explanation. - For the purpose of this section "compensation" may include monetary contributions, sharing of land, lease of land and allocation of an alternate site etc.