Section 23 in The Orissa Development Authorities Act, 1982
23. Declaration of Intention to prepare a town planning scheme.
(1)Before making any town planning scheme in respect of any area, the Authority may, by resolution declare its intention to make such a scheme in respect of such area.(2)Within thirty days from the date of the declaration of the intention to make town planning scheme under Sub-section (1), the Authority shall publish the declaration (hereinafter referred to as declaration) in the Gazette and in such other manner as may be prescribed by rules and despatch a copy thereof, alongwith a plan showing the area which it proposes to include in the town planning scheme, to the State Government.(3)Within fifteen days from the date of publication of the declaration under Sub-section (2) the Authority shall publish a notice in the manner prescribed by rules in the Gazette and at least in one local newspaper inviting informations in the form prescribed by rules, to be furnished within two months from the date of publication of such notice in respect of any title or interests any person may have, in the lands or buildings covered by the intended town planning scheme.(4)A copy of the plan despatched to the State Government under Subsection (1) shall be open to inspection by the public at the time and place to be specified in the notice.
