Section 36(3) in The Orissa Development Authorities Rules, 1983
(3)Before proceeding to deal with the matters specified in Section 35 the Valuation Officer shall, subject to the provisions of Section 106, publish a notice in Form VII in the Gazette and in one or more Oriya newspapers circulating within the area under the jurisdiction of the Authority inviting objection from persons interested in any land or building comprised in the town planning scheme or affected by any of the particulars specified in the scheme within twenty days from the date of publication of such notice in the Gazette. Such notice shall also be affixed in prominent places at or near the area comprised in the town planning scheme and at the office of the Authority and of the Valuation Officer.
