Section 52(3) in The Orissa Development Authorities Rules, 1983
(3)After any land at the disposal of the Authority under Sub-section (1) of Section 75 has been developed by, or under the control or supervision of the Authority it shall, subject to the direction given by the State Government in this behalf, be dealt with by the Authority to such manner as it may consider expedient for securing the planned development of the locality.
