Section 48(1) in The Orissa Development Authorities Act, 1982
(1)On receipt of the preliminary town planning scheme, or, as the case may be, the final scheme, the State Government may-(a)in the case of a preliminary town planning scheme within a period of two months from the date of its receipt; and(b)in the case a final town planning scheme within a period of three months from he date of its receipt, by notification, in the Gazette, sanction the preliminary town planning scheme or the final town planning scheme or refuse to accord sanction; provided that, in sanctioning any such scheme the State Government may make such modifications as may, in its opinion be necessary for the purpose of correcting an error, irregularity or informality.
