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State of Odisha - Section

Section 1 in The Orissa Development Authorities Act, 1982

1. Short title, extent and commencement.

(1)This Act may be called the Orissa Development Authorities Act, 1982.
(2)It shall extend to the whole of the State of Orissa.
(3)It shall come into force on such date and in such area or areas as the State Government may by notification appoint, and different dates may be appointed in respect of different areas.Note - [In exercise of the powers conferred by Sub-section (3) of Section 1 of the Orissa Development Authorities Act, 1982 (Orissa Act 14 of 1982), the State Government do hereby appoint the 1st day of September, 1983 to be the date on which the said Act shall come into force in the area comprised Master Plan area of Cuttack, Bidanasi and Choudwar to which the provisions of Orissa Town Planning and Improvement Trust Act, 1956 (Orissa Act 10 of 1957) were extended in the notification of the Government of Orissa in the erstwhile Health, (L.S.G.), Urban Development and Housing and Urban Development Department No. 6918-L.S.G, dated the 30th April, 1956, No. 32300-HUD, dated the 28th July, 1983, No. 10462-L.S.G., dated the 30th December, 1960 and 9102-U.D., dated the 2nd May, 1970.] [Vide Notification No. 37631-T.P. Estt.-65/83-HUD/31.8.1983.]Note - [In exercise of the powers conferred by Sub-section (3) of Section 3 of the Orissa Development Authorities Act, 1982 (Orissa Act 14 of 1982), the State Government do hereby constitute a Development Authority for the Cuttack Development Area declared as such in the notification of Government of Orissa in the Housing and Urban Development Department No. 37633,/H.U.D., dated the 31st August, 1983 to be known as the 'Cuttack Development Authority' with effect from the 1st day of September, 1983 consisting of the following, members, namely : [Vide Notification No. 37634-HUD/31.8.1983.]
1. Minister of State, Housing and Urban Development Chairman
2. I.A.S. Vice-Chairman
3. Executive Engineer Engineer-Member
4. O.F.S. Finance and Accounts, Member
5. Assistant Town Planner, Town Town and Regional, Planning Unit,Cuttack Planning Member
6. Senior Assistant Architect Architect-Member
7. Secretary, Housing and Urban Development Department Member ex officio
8. Chairman, Cuttack Municipal Council Member.]
Note - [In exercise of the powers conferred by Sub-section (3) of Section 1 of the Orissa Development Authorities Act, 1982 (Orissa Act 14 of 1982), the State Government do hereby appoint the 1st day of September, 1983 to be the date on which the said Act shall come into force in the areas comprised in the Master Plan areas of Bhubaneswar, Khurda and Jatni to which the provisions of Orissa Town Planning and Improvement Trust Act, 1956 (Orissa Act 10 of 1957) were extended in the notification of the Government of Orissa in the erstwhile Health (L.S.G.) and Urban Development Department No. 603-L.S.G. dated the 18th January, 1964, No. 761-U.D., dated the 11th January, 1968, No. 26841-U.D., dated the 23rd August. 1978, No. 19602-U. D., dated the 30th July, 1975, No. 8379-U.D., dated the 8th March, 1978 and No. 21425-U. D., dated the 11th August, 1972.] [Vide Notification No. 37675-TPEst, 65/83HUD/31.8.1983.]Note - [In exercise of the powers conferred by Sub-section (1) of Section 3 of the Orissa Development Authorities Act, 1982 (Orissa Act 14 of 1982) the State Government do hereby declare that the areas in which the said Act has been enforced by notification of the Government of Orissa in Housing and Urban Development No. 37675-H.U.D. dated the 31st August, 1983, shall be a Development Area for the purposes of the said Act and shall be assigned the name "The Bhubaneswar Development Area with effect from the 1st day of September, 1983.] [Vide Notification No. 37626-HUD/31.8.1983.]Note - [In exercise of the powers conferred by Sub-section (3) of Section 1 of the Orissa Development Authorities Act, 1982 (Orissa Act 14 of 1982), the State Government do hereby appoint the 5th day of June, 1989, to be the date on which the said Act shall come into force in the areas comprised in the Master Plan area of Sambalpur, Burla and Hirakud to which the provisions of Orissa Town Planning and Improvement Trust Act, 1956 (Orissa Act 10 of 1957) were extended in the notification of the Government of Orissa in the erstwhile Health (L.S.G.) and U.D. Department No. 6956-L.S.G. dated the 5th July, 1962, No. 12260-U.D. dated the 5th July, 1969, No. 5209-L.S.G. dated the 13th May, 1963, No. 4707-U.D. dated the 12th March, 1968, No. 3900 L.S.G. dated the 4th April, 1963, No. 22094-U.D. dated the 13th December, 1968 and No. 8123-U. D. dated the 20th April, 1970.] [Vide Notification No. TP-MP-8/89 Pt. 22056-HUD/3.6.1989.]Note - [In exercise of the powers conferred by Sub-section (1) of Section 3 of the Orissa Development Authorities Act, 1982 (Orissa Act 14 of 1982), the State Government do hereby declare that the areas in which the said Act has been enforced by Notification of Government, of Orissa in Housing and Urban Development Department No. 22056/H.U.D., dated the 3rd June, 1989 shall be a Development area and shall be assigned the same "Sambalpur Development Area" with effect from the 5th day of June, 1989.] [Vide Notification No. TP-MP-8/89 Pt. 22060-HUD/3.6.1989.]Note - [In exercise of the powers conferred by Sub-section (3) of Section 1 of the Orissa Development Authorities Act, 1982 (Orissa Act 14 of 1982), the State Government do hereby appoint the 7th day of September, 1989 to be the date on which the said Act shall come into force in the areas comprised in the Master Plan area of Paradeep to which the provisions of Orissa Town Planning and Improvement Trust Act, 1956 (Orissa Act 10 of 1957) were extended in the notification of Government of Orissa in the erstwhile Urban Development Department No. 34952-U.D., dated the 20th December, 1975 and No. 9033-U.D..dated the 30th Match, 1977 and H. and U.D. Department Notification No. 34338-H.U.D.,dated the 18th November, 1981.] [Vide S.R.O. No. 644/89-HUD Department No. 31172/6.9.1989.]Note - [In exercise of the powers conferred by Sub-section (1) of Section 3 of the Orissa Development Authorities Act, 1982 (Orissa Act 14 of 1982) the State Government do hereby declare that the areas in which the said Act has been enforced by notification of Government of Orissa in Housing and Urban Development Department No. 31172-H.U. D., dated the 6th September, 1989 shall be a Development area and shall be assigned the name "Paradeep Development Area" with effect from the 7th day of September, 1989.] [Vide S.R.O. No. 645/89-HUD Department No. 31176-TP/6.9.1989.]Note - [In exercise of the powers conferred by Sub-section (3), of Section 1 of the Orissa Development Authorities Act, 1982 (Orissa Act 14 of 1982), the State Government do hereby appoint the 18th day, of December, 1989 to be the date on which the said Act shall come into force in the areas comprised in Master Plan area of Talcher-Angul Meramundati complex to which the provisions of Orissa Town Planning and Improvement Trust Act, 1956 (Orissa Act 10 of 1957), were extended in the notification of Government of Orissa in Housing and Urban Development Department No. 51665-H.U. D., dated the 20th November, 1982 and No. 19599-H. U. D., dated the 25th May, 1988.] [Vide S.R.O. No. 845189-HUD Department No. 41702-TP/16.12.1989.]Note - [In exercise of the powers conferred by Sub-section (1) of Section 3 of the Orissa Development Authorities Act, 1982 (Orissa Act 14 of 1982) the State Government do hereby declare that areas in -which the said Act has been enforced by notification of Government of Orissa in Housing and Urban Development Department No. 41702/H. U. D., datod the 16th December, 1989 shall be a development area and shall be assigned the name "Talcher-Angul Development Area" with effect from 18th day of December, 1989.] [Vide S.R.O. No. 846185-HUD Department No. 31706-TP/16.12.1989.]Note - [In exercise of the powers conferred by Sub-section (3) of Section 1 of the Orissa Development Authorities Act, 1982 (Orissa Act 14 of 1982), the State Government do hereby appoint the 1st day of August, 1992 to be the date on which the said Act shall come into force in the areas comprising the revenue villages/ mouzas of Cuttack District as specified in the schedule annexed below :] [Vide S. R. O. No. 952/92-HUD Department No. 32987-TP/27.7.1992.]