Section 29(1) in The Orissa Industrial Infrastructure Development Corporation Act, 1980
(1)The State Government may, by notification, provide that from such date as is stated there in the Orissa Public Premises (Eviction of Unauthorised Occupants) Act, 1972 (Orissa Act 7 of 1972) shall, subject to the provisions of Sub-section (2), apply to the premises belonging to vesting in, or leased by the Corporation.
