Section 96(1) in The Orissa Development Authorities Act, 1982
(1)Notwithstanding anything contained in any law for the time being in force, no rule, regulation or bye-law shall be made or amended by a local authority in respect of matters specified in Sub-section (2), unless the Authority upon consideration of the rule, regulations or bye-law, certifies that it does not contravene any of the provisions of any development plan or regulations pertaining to planning and building standards.
