Section 114(6) in The Orissa Development Authorities Rules, 1983
(6)Every reference in the State Government under Sub-rule (5) shall be accompanied by-(a)a copy of the statement referred to in Sub-rule (1) and of the communication to the local authority referred to in Sub-rule (2);(b)plans and estimates of the cost of the development of the area;(c)the reply of the local authority, if any, received under Sub-rule (4);(d)a statement of the modification, if any, made under Sub-rule (4); and(e)the statement of the terms and conditions in respect of which there are differences between the Authority and the local authority.
