Section 7 in The Orissa Town Planning and Improvement Trust Act, 1956
7. Incorporation of Town Improvement Trust.
(1)The State Government may, by Notification constitute one or more Improvement Trusts (hereinafter called the Trust) having jurisdiction over such areas as they may specify in this behalf and thereupon the duty of carrying out the provisions of this Act in the specified local area shall, subject to the conditions and limitations hereinafter provided, be vested in the said Trust.(2)The Trust so constituted shall be a body corporate by the name of the Trust and shall have perpetual succession and a common seal and may sue and be sued in its corporate name.(3)When one or more Improvement Trusts have been constituted under Sub-section (1) in any local area or areas and there are one or more Local authorities in such area or areas the Improvement Trusts so constituted shall, to the execution of the Local authority or authorities, exercise the powers and discharge the functions of the Planning authority in such area or areas.
