Section 114(1) in The Orissa Development Authorities Act, 1982
(1)If the Authority after holding a local enquiry or upon report from any of its officers or other information in its possession, is satisfied that any amenity which in the opinion of the Authority is to be provided for any land but has not been provided for such land or that any development of the land for which permission, approval or sanction has been obtained under this Act but has not been carried out, it may, after giving reasonable opportunity of show cause, serve upon the owner of the land or the person responsible for providing the amenity or carrying out the development, as the case may be, a notice requiring him to provide the amenity or carry out the development within such time as may be specified in the notice.
