Section 7(1) in The Orissa Town Planning and Improvement Trust Act, 1956
(1)The State Government may, by Notification constitute one or more Improvement Trusts (hereinafter called the Trust) having jurisdiction over such areas as they may specify in this behalf and thereupon the duty of carrying out the provisions of this Act in the specified local area shall, subject to the conditions and limitations hereinafter provided, be vested in the said Trust.
