Section 27 in The Orissa Development Authorities Rules, 1983
27. Publication of declaration under Section 23(2).
(1)The declaration of intention to make a town planning scheme under Sub-section (1) of Section 23 shall be published in the Gazette and shall also be published by means of an advertisement at least in one local newspaper circulating in the area within the jurisdiction of the Authority. The Authority shall cause copies of such advertisement to be affixed in the conspicuous places in or near the area, included in the town planning scheme and at the head office of the Authority.(2)Every advertisement published under Sub-rule (1) shall contain the resolution of the Authority in respect of the declaration under Section 23 and shall announce that a copy of the plan of the area proposed to be included in the town planning scheme is kept open for inspection of the public at the head office of the Authority during office hours.
