Section 57(4) in The Orissa Town Planning and Improvement Trust Act, 1956
(4)In determining the compensation payable to any person under Sub-section (2) or Sub-section (3) the Planning authority shall make allowance for any benefit accruing to him from the construction, provision or improvement of any other public street or square at or about the same time that the public street or part thereof, on account of which the compensation is paid is discontinued, or closed.
