Section 14 in The Orissa Development Authorities Act, 1982
14. Modification to the development plan.
(1)The Authority may make any modifications to any development plan as it thinks fit, being modifications, which, in its opinion, do not affect important alterations in the character of the plan and which do not relate to the extent of land uses or the standards of population density.(2)The State Government may make any modifications to any development plan whether such modifications are of the nature specified in Sub-section (1) or otherwise.(3)Before making any modifications to the development plan, the Authority or, as the case may be, the State Government shall publish a notice in such form and manner as may be prescribed by rules made in this behalf inviting objections and suggestions from any person with respect to the proposed modifications before such date as may be specified in the notice and shall consider all objections and suggestions that may be received by the Authority or the State Government.(4)Every modification made under the provisions of this section shall be published in such manner as the Authority or the State Government, as the case may be, may specify and the modifications shall come into operation on the date of the publication or on such other date as the Authority or the State Government may fix.(5)When the Authority makes any modifications to any development plan under Sub-section (1) it shall report to the State Government the full particulars of such modifications within thirty days of the date on which such-modifications come into operation.(6)If any question arises, whether the modifications proposed to be made by the Authority are modifications which affect important alterations in the character of the development plan or whether they relate to the extent of land use or the standard of population density; it shall be referred to the State Government whose decision thereon shall be final.(7)After the coming into operation of any modification under Subsection (4), the development plan in operation shall stand modified and altered to the extent the provision contained therein, are at variance with the modified development plan.Chapter-V Development of Land
