Section 95(4) in The Orissa Development Authorities Act, 1982
(4)Where any land or building vests in the Authority under Sub-section (1) and no declaration is made under Sub-section (2) in respect of the land or building, the Authority shall pay to the local authority concerned as compensation a sum equal to the market value of such land or building as on the date of notice under Sub-section (1) :Provided that land of equal market value may be given in exchange in lieu of compensation.
