Section 78 in The Orissa Town Planning and Improvement Trust Act, 1956
78. Power to dispose of land.
(1)The Planning authority may retain, or may lease, sell, exchange, let on hire, or otherwise dispose of, any land vested in or acquired by it under this Act.(2)Whenever the Planning authority decides to lease or sell any land acquired by it under this Act from any person, it -(a)shall give notice by advertisement in the local newspapers, and(b)shall offer to the said person, or his heirs, executors or administrators, a prior right to take on lease or to purchase such land, at a rate to be fixed by the Planning authority if the said authority considers that such an offer can be made without detriment to the carrying out of the purposes of this Act.(3)If in any case two or more persons claim to exercise a right offered under Clause (b) of Sub-section (2) to take on lease or to purchase any land, the right shall be exercisable by the person who agrees to pay the highest sum for the land, not being less than the rate fixed by the Planning authority, under that clause to the exclusion of the others.
