Section 122(1) in The Orissa Development Authorities Act, 1982
(1)The State Government may, by [notification] [Vide Orissa Gazette Part III-A/4.11.1983 applied to Bhubaneswar Dev. Area, w.e.f. 1.11.1983.], provided that from such date as is stated therein the Orissa Public Premises (Eviction of Unauthorised Occupants) Act, 1972 (Orissa Act 5 of 1972) shall, subject to the provisions of Sub-section (2) apply to the premises belonging to, vesting in or leased by the Authority.
