Section 85(1) in The Orissa Development Authorities Act, 1982
(1)The development charges on lands and buildings leviable under Section 84 snail be assessed with reference to their use for different purposes, such as-(i)Industrial ;(ii)Commercial;(iii)Residential and(iv)Miscellaneous :Provided that in classifying the lands or buildings under any of the purposes mentioned in Sub-section (1) the predominant purpose for which such lands and buildings are used shall be the main basis.
