Section 12(1) in The Orissa Development Authorities Rules, 1983
(1)As soon as may be after the draft development plan is prepared, the Authority shall publish a public notice stating that-(a)the draft development plan has been prepared and may be inspected by any person at such time and place as may be specified in the notice; and(b)suggestions and objections in writing, if any, in respect of the draft development plan may be filed by any person with the Secretary of the Authority within ninety days from the date of first publication of the notice.
