Section 16(1) in The Orissa Development Authorities Act, 1982
(1)Every person including a department of the Central Government or a State Government or a local authority or a body corporate constituted under any law intending to-(a)subdivide his land for utilising, selling, leasing out or otherwise disposing it of; or(b)institute or change the use of any land or building or under take or carry out any development in any building ; or in or over any land, except where such development is for any of the purposes specified in the proviso of Sub-section (1) of Section 15;shall make an application in writing to the Authority for permission in such form and containing such particulars and accompanied by such documents as may be prescribed by regulations.
