Section 51 in The Orissa Development Authorities Rules, 1983
51. Management of properties.
- Such Officer of the Authority as may be put in charge of the registers specified under Rule 50 shall ensure that the particulars of properties of the Authority are entered m such registers and shall also, at the interval of every three months, examine and certify that no such property of the Authority is being misused or has been encroached upon or unauthorisedly occupied.
