Section 86(2) in The Orissa Development Authorities Act, 1982
(2)On an application being made under Sub-section (1) or if no such application is made, after serving a notice in writing on the person liable to such payment, the Authority shall, after giving the person concerned an opportunity of being heard, and after calling for a report in this behalf from the officer concerned of the Authority, determine whether or not any development charge is leviable in respect of that land or building as a result of the carrying out such development or institution or charge of use, the amount payable and fix a date by which such payment shall be made.
