Section 71(2) in The Orissa Development Authorities Act, 1982
(2)Such agreement shall not in any way affect the duties of the Valuation Officer as described in this Chapter or the rights of third parties but it shall be binding on the parties to the agreement notwithstanding any decision that may be passed by the Valuation Officer :Provided that if the agreement is modified by the State Government either party shall have the option of avoiding it, if he so elects.Chapter-VII Acquisition and Disposal of Land
