Section 32(6) in The Orissa Development Authorities Act, 1982
(6)On and alter the date referred to in Sub-section (1), the Authority intending to carry out development of any land, within the area included in the town planning scheme, for its own purpose in exercise of its powers under any law for the time being in force, shall carry out such development in conformity with the provisions of such scheme, and of the bye-law and regulations relating to construction of buildings.
