Section 28 in The Orissa Development Authorities Rules, 1983
28. Publication of notice under Section 23(3).
(1)The notice under Sub-section (3) of Section 23 shall be by means of an advertisement in Form III which shall, subject to the provisions of Section 106, be published at least in one local newspaper circulating in the area within the jurisdiction of the Authority.(2)The period of two months within which information in respect of a title or interest in the lands or buildings covered by the intended town planning schemes as required under Sub-section (2) of Section 23 shall be calculated from the date of publication of the notice in the Gazette.(3)Informations in respect of title or interest in the lands or buildings covered by the intended town planning scheme invited under Sub-section (3) of Section 23 shall be in Form IV.
