Section 115 in The Orissa Development Authorities Act, 1982
115. Registration of documents, maps, plans not required.
(1)Nothing in the Indian Registration Act, 1908 (Act No. 16 of 1908) shall be deemed to require the registration of any documents, plan or map prepared, made or sanctioned in connection with a development plan or a town planning scheme which has come into force.(2)All such documents, plans and maps shall, for the purpose of Sections 48 and 49 of the said Act be deemed to have been registered in accordance with the provisions of that Act ;Provided that documents, plans and maps relating to be approved development plan and scheme shall be accessible to the public in the manner prescribed by regulations.
