Section 21(4) in The Orissa Development Authorities Act, 1982
(4)The Authority may, on such terms and conditions as may be agreed upon, undertake execution of any development in a development area on behalf of a local authority, body corporate co-operative society, an employer or a department of the State or the Central Government :Provided that permission for such development has been obtained from the Authority under the provisions of this Act by the concerned local authority, body corporate, Co-operative society, employer or, as the case may be, the department of the State or Central Government.Chapter-VI Town Planning Schemes
