Section 6(b) in Bhubaneswar Development Authority (Planning and Building Standards) Regulations, 2001
(b)Evidence, like record of rights (ROR) or a civil Court decree that the applicant has prima facie right title and possession over the land on which the building is proposed to be constructed. In case of the building proposed to be constructed on land classified as agricultural in the ROR permission from the Revenue Authority for conversion to non agricultural purposes as provided under Section 8A of Orissa Land Reforms Act, 1993.
