Section 29 in The Orissa Development Authorities Rules, 1983
29. Meeting of the owners and framing of tentative proposals.
- For the purpose of making the draft town planning scheme under Section 24 the Authority shall call a meeting of the owners of the land, included in such scheme by issuing a public notice as well as by individual notice to every owner who has furnished the informations pertaining to title or interest in the lands or buildings covered by such scheme under Sub-section (3) of Section 23 and explain in such meeting the tentative proposals of the scheme for eliciting public opinion and suggestion on the said proposal, the Authority may take into consideration all such suggestions made and objections raised on the proposals before finalising the said scheme.
