Section 25(5) in The Orissa Development Authorities Rules, 1983
(5)Immediately after a development scheme published under Sub-rule (1) is approved by the State Government under Sub-rule (4) the Authority shall publish a notice in the manner as laid down in Section 106 and in the Gazette of the approval of the development scheme and such notice shall state the place or places and the time at which the said schemes shall be open to inspection of the public and date from which the development scheme shall come into operation.Chapter-VI Town Planning Scheme
