Section 2(15) in The Orissa Town Planning and Improvement Trust Act, 1956
(15)All references to anything done, required, authorised permitted, forbidden or punishable or to any power vested under this Act, shall include anything done required, authorised permitted forbidden or punishable or any power vested-(a)by any provision of this Act; or(b)by any Rule or scheme under the provisions of this Act; or(c)under any provisions of the Orissa Municipal Act, XXIII of 1950 which the Planning Authority as defined in Section 6 has, by virtue of this Act, power to enforce;
