Section 38 in The Orissa Development Authorities Rules, 1983
38. Constitution of Board of Appeal.
- Within one month from the date of the publication of the final town planning scheme under Sub-rule (10) of Rule 36, the State Government shall, by notification in the Gazette, constitute a Board of Appeal as required under Section 38. A copy of the notification shall be forwarded by the State Government to the concerned Authority and the Valuation Officer. The concerned Authority shall give publicity to the constitution of the Board of Appeal by affixing copies of the notification at its office and in conspicuous places within the area covered by the relevant town planning scheme.
