Section 45 in The Orissa Town Planning and Improvement Trust Act, 1956
45. Preparation, publication and transmission of notice as to improvement scheme, etc.
(1)When any improvement scheme has been framed, the Planning authority shall prepare a notice stating-(a)that the scheme has been framed;that the boundaries of the areas comprised in the scheme and the place and time at which particulars of the scheme together with a map of the area comprised in the scheme, and a statement of the land which it is proposed to acquire and of the land in regard to which it is proposed to recover a betterment charge may be seen at reasonable hours.(2)The Planning authority shall -(a)cause the said notice to be published in two consecutive issues of the Gazette and in a local newspaper, if any, inviting objections and suggestions from the interested persons within forty-five days of the publication of the notice; and(b)serve a copy of the notice, within thirty days of the publication of the scheme, on each of the owners of the land which is proposed to be acquired, on any person or persons known or believed to be interested therein.(3)All the objections, suggestions or representations received within the period specified in Sub-section (2) in respect of any scheme shall be forthwith considered by the Planning authority and it may after hearing all such persons or their duly authorised agent's making any such objection, suggestions or representations as may desire to be heard, send a report to the State Government either directly or through the Director as the case may be.(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.
