Section 45(1) in The Orissa Town Planning and Improvement Trust Act, 1956
(1)When any improvement scheme has been framed, the Planning authority shall prepare a notice stating-(a)that the scheme has been framed;that the boundaries of the areas comprised in the scheme and the place and time at which particulars of the scheme together with a map of the area comprised in the scheme, and a statement of the land which it is proposed to acquire and of the land in regard to which it is proposed to recover a betterment charge may be seen at reasonable hours.
