Section 15(3) in The Orissa Development Authorities Act, 1982
(3)Notwithstanding anything contained in Sub-sections (1) and (2) development of any land begun by any department of the Central or State Government or any local authority or a body corporate constitute under any law before the commencement of this Act may be completed by that department or local authority or body corporate without compliance with the requirements of those sub-sections.
