Section 42 in The Orissa Development Authorities Rules, 1983
42. The Authority concerned to forward copy of preliminary and final town planning scheme to the Director of Land Records.
- When the town planning scheme, either preliminary or final, is sanctioned by the State Government under Sub-section (1) of Section 48, the Authority concerned shall, without delay, forward a copy of the same to the Director of Land Records for the purpose of correcting the relevant land records.
