Section 386 in The Orissa Municipal Corporation Act, 2003
386. Power to acquire premises for improvement of public streets.
(1)The Commissioner may, subject to the provisions of this Act -(a)acquire any land required for the purpose of opening, widening, extending, diverting or otherwise improving any public street, bridge or sub-way or of making any public street, bridge or subway and the buildings, if any, standing upon such land;(b)acquire by way of negotiation with the owner of land, in addition to the said land and the buildings, if any, standing thereon as specified under clause (a) and all such land with the buildings if any, standing thereon as it shall deem expedient for the Corporation;(c)lease, sell or otherwise dispose of any land or building, if it is acquired by purchase under clause (b).(2)The acquisition of land for providing, extending or improving a place for the parking of vehicles shall be deemed to be an acquisition of land for the purpose of providing, extending or improving a public street.-(3)Any transfer of land or of a building under clause (c) of Sub-section (1) may comprise such condition as the Commissioner thinks fit as to the removal of the existing building, the description of new building to be erected, the period within which such new building shall be completed and other such matters.
