Section 17 in The Orissa Development Authorities Rules, 1983
17. Public notice regarding modification to the development plan.
(1)Before any modification to any development plan is made under Section 14, the Authority or the State Government, as the case may be, shall prepare a draft of the modifications (hereinafter referred to as the draft modified plan).(2)As soon as may be after the draft modified plan is prepared, the Authority or the State Government, as the case may be, shall prepare a public notice stating that-(a)a draft modified plan has been prepared which may be inspected by any person at such time and place as may be specified in the notice; and(b)suggestions and objections in writing, if any, in respect of the said plan may be filed by any person with the Director, or as the case may be, with the Secretary of the Authority within sixty days from the date of publication of the notice in the Gazette.(3)The notice to be prepared under Sub-rule (2) shall also indicate the area or locality covered by the draft modified plan.(4)The notice shall, as far as may be, in Form II.(5)The aforesaid notice shall, apart from its publication in the manner laid down in Section 106 be published in the Gazette.(6)Where any modification to a development plan is proposed by the Authority the provisions of Sub-rule (4) of Rule 12 and of Rules 13 to 16 shall mutatis mutandis apply to such modification.(7)Where any modification to a development plan is proposed by the State Government, it may for the purpose of hearing and, considering objections and suggestions on the proposed modifications, constitute a Committee consisting of such numbers of persons not exceeding time as it may think fit and then the provisions contained in Rules 14 to 16 shall mutatis mutandis apply to such modification.Chapter-V Development of Land
