Section 60(1) in The Orissa Development Authorities Act, 1982
(1)The costs of a town planning scheme shall include-(a)all sums payable by the Authority under the provisions of this Act which are not specifically excluded from the costs of the town planning scheme ;(b)all sums spent or estimated to be spent by the Authority in the making and execution of the town planning scheme ;(c)all sums payable as compensation for land reserved or designated for any public purpose or for the Authority which is solely beneficial to the owners of land or residents within the area of the town planning scheme;(d)such portion of the sums payable as compensation for land reserved or designated for any public purpose or for the purposes of the Authority which is beneficial partly to the owners of land or residents within the area of the town planning scheme and partly to the general public as is attributable to the benefit accruing to the owners of land or resident, within the area of the town planning scheme from such reservation or designation;(e)all legal expenses incurred by the Authority in the making and in the execution of the town planning scheme ; and(f)any amounts by which the aggregate of the values of the original plots exceeds the aggregate of the values of the final plots included in the final town planning scheme, each of such plots being estimated at its market value at the date of publication of the declaration, in the Gazette, under Sub-section (2) of Section 23 with all the buildings and works thereon at the said date and without reference to improvements contemplated in the scheme other than improvements due to alteration of its boundaries.
