Section 32 in The Orissa Industrial Infrastructure Development Corporation Act, 1980
32. Transfer of Government lands to the Corporation.
(1)For the furtherance of the objects of this Act the State Government may, upon such conditions as may be agreed upon between the Government and the Corporation, place at the disposal of the Corporation any land vested in the State Government.(2)After any such land had been developed by or under the control and supervision of the Corporation it shall be dealt with by the Corporation in accordance with the regulations made under this Act and the directions given by the State Government in that behalf.
