Section 31 in The Orissa Town Planning and Improvement Trust Act, 1956
31. Publication of Master Plan.
(1)The Planning authority shall immediately, after the preparation of the Master Plan, notify in the Gazette and in a local newspaper, If any, that the said plan has been duly prepared and that person interested in the said plan may see it at a fixed time and place and file objections, if any, within sixty days from the date of such Notification.(2)When objections and suggestions have been received by the Planning authority within the specified date, the same shall be duly considered by the Planning authority within thirty days from the said date and thereupon a copy of the Master Plan together with their views on the said objections and suggestions shall be forwarded in case such Planning Authority is a Trust to the State Government and in other cases to the Director.(3)When a Notification has been published under Sub-section (1) no person shall erect or proceed with any building or work or enter into or carry out a contract in respect of the land within the area included in the Master Plan unless he has applied for and obtained permission from the Planning authority and while giving such permission the said authority shall have due regard to the purposes and provisions of the said Master Plan.
