Section 269(1) in The Orissa Municipal Corporation Act, 2003
(1)Any hospital dispensary, school, rest house, ghat or market within a city, not being private property or the property of a religious institution or society and all medicines, furniture and other articles appurtenant thereto, not being such property, may by order of the Government duly published on the spot and in the Gazette, be vested in the Corporation and thereupon all endowments or funds belonging thereto shall be transferred to and vest in such Corporation as trustee for the purpose to which such endowments and funds were lawfully applicable at the time of such transfer and the Corporation shall not utilize the property so vested for any purpose other than that for which it was originally meant without previous sanction of the Government :Provided that no such order shall be published until one month after notice of the intention to transfer such property is published in the Gazette and within the city in the Oriya language.
