Section 32 in The Orissa Town Planning and Improvement Trust Act, 1956
32. Approval of Master Plan and final publication.
- The Director or the State Government, as the case may be, shall take into consideration the said views of the Planning authority under Sub-section (2) of Section 52 and approve the said Plan without modifications. Thereupon the Planning authority shall notify in the Gazette and in a local newspaper, if any, that the Master Plan has been duly approved and then any person interested in the said plan may see it at a fixed time and place.
