Section 11 in The Orissa Development Authorities Act, 1982
11. Submission of development plan to the State Government for approval.
- Every development plan shall, as soon as may be after its preparation, be submitted by the Authority to the State Government for approval, and the State Government, in consultation with the Director, may, either approve the plan without modifications or with such modifications as it may consider necessary, or reject the development plan, with direction to the Authority to prepare a fresh development plan on lines indicated by the Government.
