Section 25(2) in The Orissa Development Authorities Rules, 1983
(2)After the expiry of the period allowed under Sub-rule (1) for filing objections and suggestions, the Authority shall consider all the objections and suggestions received and shall, after-allowing reasonable opportunity of being heard, to any person who has made a request of being so heard, make such modifications in the development scheme as it considers proper within a period of ninety days from the date of the expiry of the notice period allowed under Sub-rule (1), and shall submit the said development scheme with or without modifications, for approval to the State Government.
