Section 53 in The Orissa Development Authorities Rules, 1983
53. No disposal by way of gift, mortgage or charge.
- Nothing in these rules shall be construed as enabling the Authority to dispose of land by way of gift, mortgage or charge, but subject to the provisions contained in these rules, the disposal of land shall be construed as reference to the disposal thereof in any manner, whether by way of sale, exchange or lease or by the creation of any right, easement or privilege or otherwise.
