Section 102(5) in The Orissa Development Authorities Rules, 1983
(5)After considering the suggestions and objections that may be received in response to the publication of the draft proposal under Sub-rule (2) on merits and after giving reasonable opportunity of hearing any person who may have made request of being heard, the Authority shall effect such modifications in the draft proposal as it may consider fit and submit the finalised proposal to the State Government for sanction.
