Section 74 in The Orissa Grama Panchayats Act, 1964
74. Acquisition of land for Grama Sasan.
(1)Where for a Grama Sasan any land or any right in land is required to carry out any of the purposes of this Act such Grama Sasan shall first negotiate with the person or persons having interest in the said land and if the parties fail to reach an agreement, such Grama Sasan may make an application to acquire the land or the right, as the case may be, in the prescribed form and manner to the Collector who may, if satisfied that same is required for a public purpose take steps to acquire the same.(2)Such land or such right shall on acquisition and on payment of compensation awarded in accordance with the law under which the acquisition was made vest in the Grama Sasan.(3)Where in pursuance of the negotiation referred to in Sub-section (1) the parties arrive at an agreement the Grama Sasan concerned may in accordance with the agreement, but subject to the prior approval of the Collector, acquire the land or the right which shall thereupon vest in and belong to such Grama Sasan.Explanation - "Land" includes immovable property of any kind and benefits which arise out of land and things attached to the earth or permanently fastened to anything attached to the earth.
