Section 45(3) in The Orissa Development Authorities Rules, 1983
(3)The draft variation under Sub-section (2) of Section 53 shall be made by means of a notification in the Gazette and at least in one local newspaper, circulating within the area under the jurisdiction of the Authority, such notification shall also state that any person affected by the draft variation may communicate in writing any objection to such variation to the State Government through the Authority and the draft variation shall be open for inspection by the public at the office of the Authority during office hours. The State Government shall also supply the Authority with such number of copies of the notification as the Authority may require and such copies shall be affixed by the Authority in prominent place within the area affected by the scheme and more particularly within the area affected by the draft variation.
