Section 119 in The Orissa Development Authorities Act, 1982
119. Effect of other laws.
(1)Save as otherwise provided in Sub-section (3) of Section 91 or Sub-section (5) of Section 92, the provisions of this Act and the rules and regulations made thereunder shall have effect notwithstanding anything inconsistent therewith contained in any other law.(2)Notwithstanding anything contained in any other law-(a)when permission for development in respect of any land has been obtained under this Act, such development shall not be deemed to be unlawfully undertaken or carried out by reason only of the fact that permission, approval or sanction required under such other law for such development has not been obtained ; and(b)when permission for such development has not been obtained under this Act, development shall not be deemed to be lawfully undertaken or carried out by reason only of the fact the permission, approval or sanction required under such other law for such development has been obtained.
