Section 35(1) in The Orissa Development Authorities Act, 1982
(1)In a preliminary town planning scheme, the Valuation Officer shall -(i)after giving notice in the manner and in the form prescribed by rules to the persons affected by the town planning scheme, define and demarcate the areas allotted to, or reserved for, any public purpose, or for any purpose of the Authority and the final plots;(ii)after giving notice as aforesaid, determine in a case in which a final plot is to be allotted to persons in ownership in common, the shares of such persons;(iii)provide for the total or partial transfer of any right in an original plot to a final plot or provide for the transfer of any right in an original plot, in accordance with the provisions of Section 64 ;(iv)determine the period within which the works provided in the town planning scheme shall be completed by the Authority.
