Section 44(1) in The Orissa Town Planning and Improvement Trust Act, 1956
(1)An improvement scheme within the framework of the allotted plan may be initiated by the Planning authority-(a)on its own motion;(b)upon a direction by the State Government; or(c)on a written representation by twenty-five or more residents of a ward in a Municipality constituted under the provisions of the Orissa Municipal Act, XXIII of 1950 which are assessed to tax on holdings under the provisions of the said Act or whose names appear in the electoral roll of the said ward such representation having been submitted through the Municipal Council concerned and forthwith forwarded by the said Council with such recommendation as it may deem proper.
