Section 31(3) in The Orissa Town Planning and Improvement Trust Act, 1956
(3)When a Notification has been published under Sub-section (1) no person shall erect or proceed with any building or work or enter into or carry out a contract in respect of the land within the area included in the Master Plan unless he has applied for and obtained permission from the Planning authority and while giving such permission the said authority shall have due regard to the purposes and provisions of the said Master Plan.
