(1)The [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] may acquire-(a)any land required for the purpose of opening, widening, extending or otherwise improving any public road or of making any new public road, and the buildings or part of the buildings, if any, standing upon such land; and(b)any land outside the proposed road alignment, with the buildings, or part of the buildings if any, standing thereupon :Provided that, in any case in which it is decided to acquire any land under Clause (b) of this sub-section, the owner of such land may retain it by paying to the Municipality an annual sum to be fixed by the Municipality in that behalf or a lump-sum to be fixed by the Municipality not being less than twenty-five times such annual sum and subject to such conditions as the Municipality thinks fit as to the removal of the existing building or part thereof, if any, the description of the new building, if any, to be erected, the period within which the new building, if any, shall be completed and any other similar matters.
