Section 33(2) in The Orissa Housing Board Act, 1968
(2)The Board may with the previous approval of the State Government also take steps for the compulsory acquisition of any land or any interest therein required for the execution of any housing scheme in the manner provided in the Land Acquisition Act, 1894 (1 of 1894) and the acquisition of any land or any interest therein for the purposes of this Act shall be deemed to be acquisition for a public purpose within the meaning of the said Act.
