Section 2(c) in The Orissa Public Premises (Eviction of Unauthorised Occupants) Act, 1972
(c)"Estate Officer" means an officer appointed as such by the State Government under Section 3;(cc)[ "Improvement Trust and special Planning Authority", respectively mean an Improvement Trust and Special Planning Authority constituted under the Orissa Town Planning and Improvement Trust Act, 1956 (Orissa Act 10 of 1957); [Inserted by Orissa Act 2 of 1983.](ccc)"Municipal Council and Notified Area Council" respectively mean a Municipal Council and a Notified Area Council constituted under the Orissa Municipal Act, 23 of 1950;]
