Section 9 in The Orissa Development Authorities Act, 1982
9. Preparation of comprehensive development plan.
(1)Simultaneously with the preparation of the interim development plan or immediately, thereafter, the Authority shall carry out a civic survey and prepare a comprehensive development area or the part thereof, as the case may be :The comprehensive development plan shall-(a)define the various zones into which the land covered by the comprehensive development plan may be divided for the purposes of development and indicate the manner in which the land in each zone is proposed to be sued (whether by the carrying out thereon of development or otherwise) and the stages by which any such development shall be carried out ; and(b)serve as a basic pattern of frame-work within which the zonal development plans of the various zones may be prepared.(2)The comprehensive development plan may provide for any other matter which is necessary for the proper development of the area covered by such plan and for the health, comfort, convenience and general betterment of the present and future inhabitants of the development area.
