Section 52(1) in The Orissa Development Authorities Rules, 1983
(1)Properties which have been acquired or purchased in pursuance of a scheme shall, as far as possible, be utilised for the execution of the said scheme. If any property which has been so required is later found to be surplus for the purpose of that scheme the Authority may, subject to any direction by the State Government,, utilise, let-out, or dispose of that property in such manner and subject to such terms and conditions as the Authority may consider expedient.
