Section 25(1) in The Orissa Development Authorities Rules, 1983
(1)As soon as may be, after a development scheme has been prepared under Section 21 the Authority shall publish a notice in the manner as laid down in Section 106 and also in the Gazette of the preparation of such scheme and the place or places where copies of the same may inspected, inviting objections and suggestions in writing from the public to be filed within thirty days from the date of publication of such notice in the Gazette; provided that no such notice under this sub-rule shall be required where all lands covered by the development scheme belong to the Authority or to the State Government.
