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State of Odisha - Section

Section 235 in Orissa Municipal Act, 1950

235. Power of [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.].

(1)The [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] may-
(a)lay out and make new public roads;
(b)construct bridges and sub ways;
(c)turn, divert or with the special sanction of the State Government permanently close any public road or part thereof; and
(d)widen, open, extend or otherwise improve any public road.
(2)Reasonable compensation shall be paid to the owners of any land or buildings or part of the building which are required for, or effect by and such purposes.