Section 71 in The Orissa Development Authorities Act, 1982
71. Power of Authority to make agreement.
(1)The Authority shall be competent to make any agreement with any person in respect of any matter which is to be provided for in a town planing scheme, and unless it is otherwise expressly provided therein, such agreement shall take effect on and after the day on which the town planning scheme comes into force.(2)Such agreement shall not in any way affect the duties of the Valuation Officer as described in this Chapter or the rights of third parties but it shall be binding on the parties to the agreement notwithstanding any decision that may be passed by the Valuation Officer :Provided that if the agreement is modified by the State Government either party shall have the option of avoiding it, if he so elects.Chapter-VII Acquisition and Disposal of Land
