Section 29 in The Orissa Town Planning and Improvement Trust Act, 1956
29. Preparation of Master Plan.
(1)The Planning authority within two years from the date of the Notification issued under Sub-section (3) of Section 1, shall undertake and complete in the prescribed manner a civic survey of the area for which the said Notification has been issued and, shall within four years from the date of the said Notification, submit to the State Government through the Director of the Master Plan of the said area.(2)If in the opinion of the State Government, the Planning authority is unable to complete the civic survey within the said two years or prepare the Master Plan within four years as hereinbefore provided, the Director shall do the said survey and prepare the said plan in which event the cost of the said survey and of the preparation of the Master Plan shall be recovered from the Planning authority, unless for any special reason, the State Government decide to waive such recovery.
