Section 74(5) in The Orissa Town Planning and Improvement Trust Act, 1956
(5)When an agreement in respect of any land has been executed by any person in pursuance of Sub-section (1), no suit with respect to such agreement shall be brought against the Planning authority, by any other person (except an heir, executor or administrator of the person first aforesaid or the holder or any prior charge on such land) claiming to have an interest in the land.
