Section 124 in Cuttack Development Authority (Planning and Building Standards) Regulations, 2001
124. Interim development plans.
(1)The Authority may prepare Interim Development Plans (IDP) for newly included development areas including stitiban/ ryoti land within a reasonable time frame so that development may not be held up in the name of pendency of Interim Development Plan. Where such IDP has not been prepared, the general provisions of this Regulation shall apply without any zonal restrictions.(2)The Authority shall ensure that resources for land acquisition and cost of land are mobilised or are likely to be mobilised within the time frame projected for implementation of such Interim Development Plans.
