Section 114(2) in The Orissa Development Authorities Rules, 1983
(2)The Authority shall cause the statement referred to in Sub-rule (1) to be sent to the local authority within whose local limits the area is situated and shall call upon the local authority assume responsibility for the maintenance of the amenities provided by the Authority and for the provision of further amenities if any, which in its opinion should be provided in the concerned area on the terms and conditions specified in the said statement.
