Section 22(3) in The Orissa Development Authorities Act, 1982
(3)A town planning scheme may be made in accordance with the provisions of this Act in respect of any land which is in the course of development or is likely to be used for building purposes or is already built upon.Explanation - For the purpose of this sub-section the expression "land likely to be used for building purposes" shall include any land likely to be used as, or for the purpose of providing open spaces, roads, streets, parks, pleasure or recreation grounds, parking spaces or for the .purpose of executing any work upon or under the land incidental to a town planning scheme, whether in the nature of a building work or not.
