Section 45(2) in The Orissa Town Planning and Improvement Trust Act, 1956
(2)The Planning authority shall -(a)cause the said notice to be published in two consecutive issues of the Gazette and in a local newspaper, if any, inviting objections and suggestions from the interested persons within forty-five days of the publication of the notice; and(b)serve a copy of the notice, within thirty days of the publication of the scheme, on each of the owners of the land which is proposed to be acquired, on any person or persons known or believed to be interested therein.
