Section 30 in The Orissa Industrial Infrastructure Development Corporation Act, 1980
30. Non-applicability of certain Acts.
(1)The Orissa House Rent Control Act, 1967 (Orissa Act 4 of 1968) shall not apply-(a)to any premises belonging to or vesting in the Corporation under or for the purposes of this Act;(b)as against the Corporation to any tenancies or like relationship created by the Corporation in respect of any premises but shall apply to any premises let to the Corporation.(2)The provisions of the Orissa Town Planning and Improvement Trust Act, 1956 (Orissa Act 10 of 1957), shall not apply to the premises belonging to or vested in the Corporation or to any industrial estate for a period of ten years from the date of commencement of this Act.(3)The State Government may, by notification, exempt any such premises or estate as aforesaid from any of the provisions of the Orissa Municipal Act, 1950 (Orissa Act 23 of 1950) for such period, not exceeding ten years, as may be specified in the notification.Chapter-VI Acquisition and disposal of land
