Section 28 in The Orissa Development Authorities Act, 1982
28. Reconstituted plots.
(1)In the draft town planning scheme, the size and shape of every reconstituted plots shall be determined, so far as may be, to render it suitable for building purposes, and where a plot is already built upon, to ensure that the building, as far as possible, complies with the provisions of the draft town planning scheme as regards open spaces.(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.(3)Where the purposes to which any buildings or specified areas may not be appropriated have been specified in accordance with Clause (q) of Sub-section (4) of Section 22, such buildings or areas shall cease to be used for a purpose, other than the purposes specified in the draft town planning scheme, within such time as may be specified in the final town planning scheme and the person affected by this provision, shall be entitled to compensation from the Authority in the manner and according to the method prescribed by rules :Provided that in ascertaining such compensation, the time within which the person affected was permitted to change the use shall be taken into consideration.
