Section 12(4) in The Orissa Development Authorities Rules, 1983
(4)The Authority shall cause a copy of the notice referred to in Sub-rule (1) to be sent to every local authority within whose local limits the land touched by the development plan is situated, and any such local authority may, within a period of ninety days from the date of the notice, make any objection or suggestion, in writing by the Authority with respect to the development plan.
