Section 53(6) in The Orissa Development Authorities Act, 1982
(6)After receiving the objections under Sub-section (5), the State Government may, after making such inquiry as it may think fit, by notification-(a)appoint a Valuation Officer and thereupon the provisions of this Chapter shall, so far as may be, apply to such draft variation as if it were a draft town planning scheme sanctioned by the State Government; or(b)make the variation with or without modification; or(c)refuse to make the variation.
