Section 48 in The Orissa Development Authorities Act, 1982
48. Power of State Government to sanction or refuse to sanction the town planning scheme and effect of the sanction.
(1)On receipt of the preliminary town planning scheme, or, as the case may be, the final scheme, the State Government may-(a)in the case of a preliminary town planning scheme within a period of two months from the date of its receipt; and(b)in the case a final town planning scheme within a period of three months from he date of its receipt, by notification, in the Gazette, sanction the preliminary town planning scheme or the final town planning scheme or refuse to accord sanction; provided that, in sanctioning any such scheme the State Government may make such modifications as may, in its opinion be necessary for the purpose of correcting an error, irregularity or informality.(2)If the State Government sanctions the preliminary town planning scheme or the final town planning scheme, it shall state in the notification-(a)the place at which the preliminary or the final town planning scheme, as the case may be, shall be kept open for inspection by the public and also state therein that copies of the town planning scheme or extracts therefrom certified to be correct shall, on application be available for sale to public at a price to be mentioned in the notice;(b)a date (which shall not be earlier than one month after the date of the publication of the notification) on which all the liabilities created by the town planning scheme shall take effect and the date on which the preliminary or the final town planning scheme shall come into force :Provided that the State Government may, form time to time, extend such date, by notification by such period, not exceeding three months at a time, as it thinks fit.(3)One and after the date fixed in such notification, the preliminary town planning scheme, or the final town planning scheme, as the case may be, shall have effect as if it formed part of this Act.
