Section 96(2) in The Orissa Development Authorities Act, 1982
(2)The matters referred to in Sub-section (1) are the following, namely:(a)water supply, drainage and sewerage disposal;(b)erection or re-erection of buildings, including grant of building permissions, licences and imposition of restrictions, on use and subdivision of land and building;(c)subdivision of land into building sites, roads and lanes, recreational sites and sites for community facilities ; and(d)development of land, improvement schemes and housing and re-housing schemes.
