Section 91(3) in The Orissa Development Authorities Act, 1982
(3)The provisions of this section shall be in addition to, and not in derogation of any other provision relating to demolition of buildings contained in any other law for the time being in force.[Note [Vide Notification No.7058-T.P.-A. 2584-HUD/15.2.1984-see Orissa Gazette Extraordinary No. 371/14.3.1984.] - In exercise of the powers conferred by Sub-section (2) of Section 91 of the Orissa Development Authority Act, 1982 (Orissa Act 14 of 1982), the State Government do hereby appoint the Secretary to Government, Housing and Urban Development Department as appellate authority to hear and decide appeals against the order of the Development Authority under Sub-section (1) of the said section of the said Act.]
