Section 386(1) in The Orissa Municipal Corporation Act, 2003
(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).
