Section 36(10) in The Orissa Development Authorities Rules, 1983
(10)Immediately after the final town planning scheme has been drawn up in the manner provided in Sub-section (3) of Section 35, the Valuation Officer shall-(a)publish a notification in Form VIII in the Gazette and in one or more Oriya newspapers circulating within the area under the jurisdiction of the Authority about the preparation by him of the final town planning scheme, announcing that the scheme shall be open for the inspection by the public during office hours at his office;(b)communicate forthwith the decision taken by him under Sub-section (3) of Section 35 in respect of each plot to the owners or persons interested by issuing relevant extract from such scheme in Form X.Explanation - For the purposes of Sub-rules (9) and (10), the expression "plot" shall mean a portion of land in one ownership and numbered and shown as one plot in the town planning scheme.
