Section 17(2) in The Orissa Development Authorities Rules, 1983
(2)As soon as may be after the draft modified plan is prepared, the Authority or the State Government, as the case may be, shall prepare a public notice stating that-(a)a draft modified plan has been prepared which may be inspected by any person at such time and place as may be specified in the notice; and(b)suggestions and objections in writing, if any, in respect of the said plan may be filed by any person with the Director, or as the case may be, with the Secretary of the Authority within sixty days from the date of publication of the notice in the Gazette.
