Section 36(1) in The Orissa Development Authorities Rules, 1983
(1)Before sub-dividing a town planning scheme into a preliminary town planning scheme and a final town planning scheme the Valuation Officer shall subject to the provisions of Section 106, publish a notice in the Gazette and in one or more Oriya newspapers circulating within the area under the jurisdiction of the Authority stating therein, the time as provided in Rule 47 within which the owners of any property or any person whose rights are injuriously affected by the making of the concerned town planning scheme shall be entitled under Section 65 to make a claim for compensation before him, such notice shall also be affixed in prominent places at or near the area comprised in the town planning scheme and at the office of the Valuation Officer.
