Section 8(1) in The Orissa Development Authorities Act, 1982
(1)The Authority shall, as soon as may be, prepare in interim development plan for the whole or part of the development area concerned :Provided that if before the constitution of an Authority for any development area, a Master Plan of such development area or part thereof has been published under Section 31 of the Orissa Town Planning and Improvement Trust Act, 1966 (Orissa Act 10 of 1957) or approved under Section 32 of the said Act, the said Master Plan shall be deemed to be an interim development plan published by the Authority or, as the case may be, approved by the State Government under the relevant provision of this Act.
