Section 114(3) in The Orissa Development Authorities Act, 1982
(3)All expenses incurred by the Authority or the agency employed by it in providing the amenity or carrying out the development, together with interest from the date when a demand for expenses is made until payment at such rate as the State Government may by order fix, shall be recovered by the Authority from the owner or the persons responsible for providing the amenity as arrears of land revenue.
