Section 31 in The Orissa Development Authorities Act, 1982
31. Power of State Government to sanction draft town planing scheme.
- The Authority shall, within six months from the date of publication of the notice regarding preparation of the draft town planning scheme under Clause (a) of Sub-section (3) of Section 24, submit the draft town planning scheme with modification, if any, that (may have been made under Section 30, together with the objections, suggestions and representations which may have been communicated to it to the State Government for sanction.(2)After receiving the draft town planning scheme and after making such enquiry as it may think fit, the State Government may, within six months from the date of its receipt by notification, either sanction the draft town planning scheme with or without modification or subject to such conditions as it may think fit to impose, or refuse to accord section.(3)If the State Government sanctions the draft town planning scheme, it shall in such notification mention the place at which and time during which the draft town planing scheme as so sanctioned shall be open to inspection by the public and the State Government shall also mention therein where and during what hours a copy thereof or any extract therefrom, certified to be correct, shall on application be available for sale to the public at a price to be mentioned in the notice.
