Section 29(1) in The Orissa Town Planning and Improvement Trust Act, 1956
(1)The Planning authority within two years from the date of the Notification issued under Sub-section (3) of Section 1, shall undertake and complete in the prescribed manner a civic survey of the area for which the said Notification has been issued and, shall within four years from the date of the said Notification, submit to the State Government through the Director of the Master Plan of the said area.
