Section 49 in The Orissa Industrial Infrastructure Development Corporation Act, 1980
49. Transfer of existing areas and estates to the Corporation.
- The State Government may by notification and subject to such terms and conditions as may be specified therein, place any industrial area or industrial estate established prior to the date of commencement of this Act under the management and control of the Corporation, and thereupon, the provisions of this Act shall apply to such industrial area and industrial estate as if the industrial area were declared and the industrial estate were established under this Act.
