Section 108(1) in The Orissa Town Planning and Improvement Trust Act, 1956
(1)The State Government may direct that all or any money payable to and received by the Planning authority, may be deposited into the Treasury or such Bank or Banks as may be approved by them in this behalf, to be credited to an account which shall be styled. The Account of the Planning authority for the improvement of the Municipality or local area (name of town).
