Section 31(1) in The Orissa Town Planning and Improvement Trust Act, 1956
(1)The Planning authority shall immediately, after the preparation of the Master Plan, notify in the Gazette and in a local newspaper, If any, that the said plan has been duly prepared and that person interested in the said plan may see it at a fixed time and place and file objections, if any, within sixty days from the date of such Notification.
