Section 114(2) in The Orissa Development Authorities Act, 1982
(2)If such amenity is not provided or any such development is not carried out within the time specified in the notice, then the Authority may itself provide the amenity or carry out the development or have it provided or carried out through such agency as it may think fit :Provided that before taking any action under this sub-section, the Authority shall give reasonable opportunity to the owner of the land or to the person responsible, for providing the amenity or for carrying out the development to show cause as to why such action should not be taken.
