Section 6 in The Orissa Town Planning and Improvement Trust Act, 1956
6. Planning Authorities.
- When by virtue of Sub-section (3) of Section 1 the provisions of this Act have been brought into force in the whole or any part of a Municipality or any other area or areas, the Local authorities having jurisdiction or the Improvement Trust hereinafter constituted under this Act for any particular area or areas shall initiate and prepare a Town Planning Scheme for the said Municipality or areas and they shall be called Town Planning Authorities (hereinafter referred to as the Planning authority) for the purpose of this Act.
