Section 28(2) in The Orissa Development Authorities Act, 1982
(2)For the purposes of Sub-section (1) a draft town planning scheme may contain proposals -(a)to form a final plot by reconstitution of an original plot by alteration of the boundaries of the original plot if necessary ;(b)to form a final plot from an original plot, by the transfer wholly or partly of any adjoining lands ;(c)to provide with the consent of the owners, that two or more original plots, which are owned by several persons or owned by persons jointly be held in ownership in common as a final plot, with or without alteration of boundaries ;(d)to allot a final plot to any owner, disposed of land in furtherance of the town planning scheme; and(e)to transfer the ownership of an original plot from one person to another.
