Section 32A(1) in The Orissa Town Planning and Improvement Trust Act, 1956
(1)If on a proposal made in that behalf by the Planning authority or otherwise the State Government are of opinion that it is necessary in the public interest to make any variation in any Master Plan approved under Section 32, they may incorporate the proposed variations in the Master Plan and notify in the Gazette and in a local newspaper, if any, that any person interested therein may see it at a fixed time and place and file objections or suggestions, if any, within sixty days from the date of such Notification.
