Section 98(1) in The Orissa Development Authorities Act, 1982
(1)The Authority or any person authorised by it in this behalf by general or special order, may-(a)institute, defend or withdraw from any legal proceeding under this Act or any rule made thereunder;(b)either before or after the institution of the proceedings, compound any offence made punishable under this Act or any rule made thereunder; and(c)admit, compromise or withdraw any claim made under the Act or any rule made thereunder :[Provided that the Authority or any person authorised by it in this behalf shall not withdraw any legal proceeding pending in-(a)Criminal Court without the consent of that Court ; and(b)Civil Court without leave of that Court, wherever it is necessary under the provisions of the Code of Civil Procedure, 1908 (5 of 1908.)]
