Section 40 in The Orissa Development Authorities Rules, 1983
40. Submission of final town planning scheme by the Valuation Officer to State Government for sanction under Section 35(2).
- The Valuation Officer shall submit the final town planning scheme to the State Government for sanction after making necessary variation in the scheme in accordance with the decision of the Board of Appeal within four months from the date of receipt of the decision of the Board of Appeal.
