Section 24 in The Orissa Development Authorities Act, 1982
24. Preparation and publication of draft town planning scheme etc.
(1)Within twelve months from the date of declaration of intention to prepare a town planning scheme the Authority shall prepare a draft town planning scheme for the area in respect of which the said declaration has been made :Provided that on application by the Authority in behalf, the State Government may, from time to time, by notification extend the aforesaid period by such period or periods, as may be specified therein, so however that the period or periods so extended shall not, in any case, exceed six months in aggregate.(2)The Authority shall immediately after the preparation of the draft town planning scheme prepare a notice stating that draft town planning scheme in respect of the area for which intention to prepare such scheme was declared under Sub-section (1) of Section 23 has been prepared and that the boundaries of the area comprised in the town planning scheme and the place and the time at which particulars of the scheme may be seen, the notice shall also state as to where and during what hours a copy thereof or any extract therefrom certified to be correct, shall, on application, be available for sale to the public at a price to be mentioned in the notice.(3)The Authority shall-(a)cause the said notice to be published in the Gazette and in at least one local newspaper inviting objections and suggestions in writing from the interested person within forty-five days of the publication of the notice in the Gazette ; and(b)serve a copy of the notice within thirty days of the publication of the notice in the Gazette under Clause (a), on each of the owners of land comprised in the town planning scheme, or any person or persons believed to be interested therein.(4)If the Authority fails to make a draft town planning scheme within the period specified in Sub-section (1) or within the period extended under the proviso to Sub-section (1), the declaration shall lapse.
