Section 30(3) in The Orissa Industrial Infrastructure Development Corporation Act, 1980
(3)The State Government may, by notification, exempt any such premises or estate as aforesaid from any of the provisions of the Orissa Municipal Act, 1950 (Orissa Act 23 of 1950) for such period, not exceeding ten years, as may be specified in the notification.Chapter-VI Acquisition and disposal of land
