Section 24 in The Orissa Development Authorities Rules, 1983
24. Type of land for framing development scheme.
- A development scheme may be made in respect of any land which is in the course of development or likely to be used for building purposes or already built upon.Explanation - For the purpose of this sub-rule the expression "land likely to be used for building purpose" shall include any land which is likely to be used as, for the purpose of providing for, open space, roads, streets, parks, pleasure or recreation grounds, parking paces or for the purpose of executing any work upon or under the land incidental to a development scheme whether in the nature of a building work or otherwise.(2)A development scheme may make provision for any of the matters as the Authority may consider proper for the planned development of the whole or part of the area covered by such scheme.
