Section 68 in The Orissa Development Authorities Act, 1982
68. Provision for case in which value of final plot is less than the amount payable by owner.
(1)If from any cause the total amount which would be due to the Authority under the provisions of this Act from the owner of a final plot to be included in the final town planning scheme exceeds the value of such plot estimated on the assumption that the town planning scheme has been completed, the Valuation Officer shall at the request of the Authority direct the owner of such plot to make payment to the Authority of the amount of such excess.(2)If such owner fails to make such payment within the period prescribed by rules the Valuation Officer shall, if the Authority so requires, acquire the original plot of such defaulter and operation, the compensation among the owner and other persons interested in the plot on payment by the Authority of the value of such plot estimated at its market value at the date of publication of the declaration in the Gazette under Sub-section (2) of Section 23 or at the date of the notification under Sub-section (1) of Section 25, as the case may be, and without reference to improvements contemplated in the town planning scheme and thereupon the plot included in the final town planning scheme shall vest absolutely in the Authority free from all encumbrances but subject to the provisions of this Act :Provided that the payment, made by the Authority on account of the value of the original plot shall not be included in the costs of the town planning scheme.
