Section 92(1) in The Orissa Development Authorities Act, 1982
(1)Where any development in any area has been commenced in contravention of the development plan or without the permission, approval or sanction referred to in Section 15 or in contravention of any conditions subject to which such permission, approval or sanction has been granted, the Authority or any officer of the Authority empowered it by in this behalf, may, in addition to any prosecution that may be instituted under this Act, make an order requiring the development to be discontinued on and from the date of the service of the order, and such order shall be complied with accordingly.
