Section 3(1) in The Orissa Development Authorities Rules, 1983
(1)For the purpose of exclusion of any area from or inclusion of any area in a development area under Sub-section (2) of Section 3, there shall be published by the State Government in the Gazette and in a local newspaper a draft of the proposal for such exclusion or inclusion giving details of the area to be so excluded, or included, as the case may be, from or in a development area inviting objections from the public within thirty days from the date of such publication in the Gazette.
