Section 60(2) in The Orissa Development Authorities Act, 1982
(2)If in any case the aggregate of the value of the plots included in the final town planning scheme exceeds-the aggregate of the values of the original plots, each of such plots being estimated in the manner provided in Clause (f) of Sub-section (1), then the amount of such excess shall be deducted in arriving at the costs of the scheme as defined in Sub-section (1).
