Section 52 in The Orissa Development Authorities Rules, 1983
52. Disposal of property.
(1)Properties which have been acquired or purchased in pursuance of a scheme shall, as far as possible, be utilised for the execution of the said scheme. If any property which has been so required is later found to be surplus for the purpose of that scheme the Authority may, subject to any direction by the State Government,, utilise, let-out, or dispose of that property in such manner and subject to such terms and conditions as the Authority may consider expedient.(2)Subject to any direction by the State Government, the Authority may dispose of any land acquired by the State Government and transferred to it-(a)without undertaking or carrying out any development thereon ; or(b)after undertaking or carrying out such development as it thinks fit to such persons in such manner and subject to such terms and conditions as it considers expedient for securing the planned development of the area under its jurisdiction.(3)After any land at the disposal of the Authority under Sub-section (1) of Section 75 has been developed by, or under the control or supervision of the Authority it shall, subject to the direction given by the State Government in this behalf, be dealt with by the Authority to such manner as it may consider expedient for securing the planned development of the locality.
