Section 58(1) in The Orissa Town Planning and Improvement Trust Act, 1956
(1)If any question or dispute arises-(a)between the Planning authority and the previous owner of any street or square or part thereof which has vested in the said authority under Section 51 and has been altered or closed, by it, as to the sufficiency of the compensation paid or proposed to be paid under Sub-section (3) of that section; or(b)between the Planning authority and any person who was entitled, otherwise than as a member of the public, to use as a means of access any street or square or part thereof which has vested in the said authority under Section 51-(i)as to whether the other means of access provided or proposed to be provided under Sub-section (4) of Section 51 are reasonably sufficient; or(ii)as to the sufficiency of any compensation paid or proposed to be paid under Sub-section (4); or(c)between the Planning authority and any person as to the sufficiency of any compensation paid or proposed to be paid to him under Sections 36, 39, 40, 42, 56 & 57;the matter shall be determined by the Tribunal if referred to it either by the Planning authority or by the claimant, within a period of three months in case of clause (a) or clause (b) from the date on which the street or square or part thereof was altered or closed by the Planning authority, and in case of clause (c), the date on which the said person was informed of the decision of the Planning authority, the amount of compensation to be paid to him or rejecting his claim to compensation and the determination of this Tribunal is final.
