Section 128(1) in The Orissa Development Authorities Act, 1982
(1)As from the date of the constitution of the Authority-(a)the Orissa Town Planning and Improvement Trust Act, 1956 (Orissa Act 10 of 1957) and Sections, 247 to 251 and Chapter XVII of Orissa Municipal Act, 1950 (Orissa Act 23 of 1950) shall cease to have effect within the area under the jurisdiction of the Authority;(b)the Improvement Trusts and Special Planning Authorities (hereinafter referred to as existing Planning Authorities) constituted under the provisions of the said Act in respect of the whole or part of the area under the jurisdiction of the Authority shall stand dissolved.
