Section 36(6) in The Orissa Development Authorities Rules, 1983
(6)The Valuation Officer shall record and enter in the town planning scheme every decision given by him in respect of any of the particulars specified under Sub-sections (1) and (3) of Section 35. The re-distribution and valuation statement and the financial statement shall be set out and recorded in forms V and VI respectively and in such other form including written matters as may be prepared by the Valuation Officer.
