Section 45 in The Orissa Development Authorities Rules, 1983
45. Variation of town planning scheme under Section 53.
(1)The Authority making an application for the variation of a town planning scheme under Sub-section (1) of Section 53 shall state in such application all the particulars in respect of the variation to be made.(2)If such variation affects any of the items of Form V and Form VI, a revised plan where the proposed change also affects the plan shall be sent in duplicate along with the application made under Sub-rule (1).(3)The draft variation under Sub-section (2) of Section 53 shall be made by means of a notification in the Gazette and at least in one local newspaper, circulating within the area under the jurisdiction of the Authority, such notification shall also state that any person affected by the draft variation may communicate in writing any objection to such variation to the State Government through the Authority and the draft variation shall be open for inspection by the public at the office of the Authority during office hours. The State Government shall also supply the Authority with such number of copies of the notification as the Authority may require and such copies shall be affixed by the Authority in prominent place within the area affected by the scheme and more particularly within the area affected by the draft variation.(4)When a variation is made under Sub-section (6) of Section 53, the Valuation Officer, and where no Valuation Officer is appointed, the Director shall as soon as may be, forward a copy of such variation to the Director of Land Records who shall correct the relevant land records affected by the variation.
