Section 80(4) in The Orissa Town Planning and Improvement Trust Act, 1956
(4)The State Government may, by Notification -(a)apply or adapt to the said area any provisions of the Act which may be applied to a local area within jurisdiction of a Planning authority or any Rule or bye-law in force in relation to the said authority;(b)impose in the said area any duty, charge or fee or pay any contribution which could be imposed by or paid to the Planning authority if the area were within the jurisdiction of the said authority;(c)appoint or make Rule for the appointment or election of a Committee or Committees to carry out the purposes of this Act in the said area.
