Section 102(1) in The Orissa Development Authorities Rules, 1983
(1)The notification for levy of development charge under Section 84 shall be published by the Authority in the Gazette as well as in one or more Oriya newspapers circulating within the area under the jurisdiction of the Authority. Notice giving the substance of the notification showing the rate of development charge for different areas and different uses as approved by the State Government shall subject to the provision of Section 106, be affixed on the Notice Board in the Head Office of the Authority along with a plan of the area showing boundaries of different areas and uses for which different development charges may have been approved by the State Government.
