Section 34 in The Orissa Development Authorities Act, 1982
34. Duties of Valuation Officer.
- Within a period of twelve months from the date of his appointment, subject, however, to the provisions of Subsection (2) of Section 33, the Valuation Officer shall, after following the procedure prescribed by rules, subdivide the town planning scheme into a preliminary town planning scheme and a final town planning scheme:Provided that the State Government may, from time to time, by order in writing, extend the said period by such further period or periods, as may be specified in the order and any such order, extending, the period may be made so as to have retrospective effect.
