Section 25(3) in The Orissa Housing Board Act, 1968
(3)Where the Improvement Trust, Municipal Council, Panchayat Samiti or Grama Sasan concerned, refuses to give any such land for the purposes of Sub-section (1), the matter may be referred to the State Government by the Board, and the State Government shall, after hearing the parties concerned, decide the matter and it they decided that such land or part thereof shall vest in the Board, it shall vest accordingly.
