Section 15(1) in The Orissa Development Authorities Act, 1982
(1)Notwithstanding anything contained in any other law, after the constitution of an Authority for any development area under Sub-section (2) of Section 3, no person including a department of the Central or a State Government or a local authority or a body corporate constituted under any law shall within the development area-(i)subdivide any land,for utilising, selling, leasing out or otherwise disposing it of unless he, after obtaining written permission from the Authority, lays down and makes a street or streets giving access and right of way to all the plots into which he intends to subdivide the land so as to connect them with an existing public or private street and also provides amenities, if any, specified by the development plan in: operation or regulations pertaining to planning or building standards made in this behalf;(ii)institute or change the use of any land or building or undertake or carry out any development in any building or in or over any land without obtaining permission in writing from the concerned Authority:Provided that no such permission shall be necessary for-(a)the carrying out of such works for the maintenances, improvement or other alteration of any building as may be specified by regulations made in this behalf;(b)the carrying out by any local authority or by any department of Government of any works for the purpose of inspecting, repairing or renewing any drains, sewers, mains, pipes, cables or other apparatus including the breaking open of any street of other land, for that purpose;(c)operational construction by a department of Central or a State Government or a local authority or a body corporate constituted under any law.
