Section 45(4) in The Orissa Town Planning and Improvement Trust Act, 1956
(4)Every such report shall be accompanied by -(a)a description of and full particulars relating to the scheme together with the complete plans and estimated cost of its execution;(b)a statement of the reason for any modification made in the scheme as originally framed;(c)a statement of objections or representations, if any, received;(d)a list of the names of all persons, if any, who have objected to the proposed acquisitions of their lands or to the proposed recovery of a betterment charge and a statement of the reasons for such objection;(e)a statement of the arrangements, if any, made or proposed by the Planning authority for a re-housing of persons who are likely to be displaced by the execution of the scheme and for whom a re-housing scheme is required; and(f)such other particulars as may be prescribed.
