Section 13 in The Orissa Development Authorities Act, 1982
13. Coming into operation of the development plan.
(1)As soon as may be after a development plan has been approved by the State Government, the Authority shall publish the approved development plan in such manner as may be prescribed by regulations and shall also publish a notice in the Gazette and in at least one local newspaper stating that the development plan has been approved and mentioning the hours and the place where a copy of the development plan may be inspected.(2)A notice under Sub-section (1) shall be conclusive evidence that the development plan has been duly prepared and approved. The said plan shall come into operation from the date of publication of such notice in the Gazette.(3)After coming into operation of the comprehensive development plan, the interim development plan shall stand superseded and shall become inoperative and the provisions of the comprehensive development plan shall have effect.(4)After coming into operation of the zonal development plan of any zone, the provisions of the comprehensive development plan pertaining to that zone shall stand modified and altered to the extent the provision of zonal development plan are at variance with the comprehensive development plan.Chapter-IV Modifications to the Development Plan
