Section 84 in The Orissa Development Authorities Act, 1982
84. Levy of development charges.
- Subject to the provisions of this Act and the rules made thereunder, the Authority may, with the previous sanction of the State Government, by notification levy a development charge on lands and buildings within the area under its jurisdiction at such rate, not exceeding the maximum rates specified in Section 85, as it may determine :Provided that different rates of development charges may be specified for different parts of the relevant area or areas and for different uses.
