Section 37 in The Orissa Town Planning and Improvement Trust Act, 1956
37. Re-housing Scheme.
- The planning authority may frame schemes for development of sites and for construction, maintenance and management of such and so many dwellings and shops as it may consider necessary for persons who -(a)are displaced by the execution of any improvement scheme sanctioned under this Act; or(b)are likely to be displaced by the execution of any improvement scheme which it is intended to frame, or submit to the State Government for sanction, under this Act.
