Section 103 in The Orissa Town Planning and Improvement Trust Act, 1956
103. Approval of State Government to estimates.
(1)Every such estimate, as sanctioned by the Planning authority shall be submitted to the State Government which may, at any time within one month after receipt of the same -(a)approve the estimate, or(b)disallow the estimate or portion thereof, and return the estimate to the Planning authority for amendment.(2)If any estimate is so returned to the said authority it shall forthwith proceed to amend it, and shall resubmit the estimate, as amended to the State Government for such order as they deem fit and the order of the State Government thereon shall be final.
