Section 124(1) in Cuttack Development Authority (Planning and Building Standards) Regulations, 2001
(1)The Authority may prepare Interim Development Plans (IDP) for newly included development areas including stitiban/ ryoti land within a reasonable time frame so that development may not be held up in the name of pendency of Interim Development Plan. Where such IDP has not been prepared, the general provisions of this Regulation shall apply without any zonal restrictions.
