Section 85(3) in The Orissa Town Planning and Improvement Trust Act, 1956
(3)If any payment provided by Sub-section (1) cannot in the opinion of the State Government be made without increasing the maximum authorised by Sections 132, 133, 134 or 135 of the Orissa Municipal Act, XXIII of 1950, then that maximum may be increased to such extent as may, in the opinion of the State Government, be necessary to secure the due making of such payment.
