Section 490 in The Orissa Municipal Corporation Act, 2003
490. Tenure on private land.
(1)All tenable settlements on private land shall be made by way of acquisition of land unless the Corporation decides to pass a resolution otherwise and such land acquisition process shall be completed within a maximum period of twelve calendar months from the date of initiating the process.(2)The acquisition of land from private parties can also be undertaken on a negotiated basis on payment of compensation which will be paid from Corporation fund.Explanation. - For the purpose of this section "compensation" may include monetary contributions, sharing of land, lease of land and allocation of an alternate site etc.
