Section 31(2) in The Orissa Town Planning and Improvement Trust Act, 1956
(2)When objections and suggestions have been received by the Planning authority within the specified date, the same shall be duly considered by the Planning authority within thirty days from the said date and thereupon a copy of the Master Plan together with their views on the said objections and suggestions shall be forwarded in case such Planning Authority is a Trust to the State Government and in other cases to the Director.
