Section 12 in The Orissa Development Authorities Rules, 1983
12. Public notice regarding preparation of development plan.
(1)As soon as may be after the draft development plan is prepared, the Authority shall publish a public notice stating that-(a)the draft development plan has been prepared and may be inspected by any person at such time and place as may be specified in the notice; and(b)suggestions and objections in writing, if any, in respect of the draft development plan may be filed by any person with the Secretary of the Authority within ninety days from the date of first publication of the notice.(2)The notice under Sub-rule (1), shall, as far as may be, in Form 1.(3)The Authority shall cause the aforesaid notice to be published in the manner provided under Section 106.(4)The Authority shall cause a copy of the notice referred to in Sub-rule (1) to be sent to every local authority within whose local limits the land touched by the development plan is situated, and any such local authority may, within a period of ninety days from the date of the notice, make any objection or suggestion, in writing by the Authority with respect to the development plan.
