Section 17(7) in The Orissa Development Authorities Rules, 1983
(7)Where any modification to a development plan is proposed by the State Government, it may for the purpose of hearing and, considering objections and suggestions on the proposed modifications, constitute a Committee consisting of such numbers of persons not exceeding time as it may think fit and then the provisions contained in Rules 14 to 16 shall mutatis mutandis apply to such modification.Chapter-V Development of Land
