Section 46 in The Orissa Development Authorities Act, 1982
46. Power of Valuation Officer to split up draft town planning scheme into separate sections.
(1)After a Valuation Officer has been appointed under Section 33, the Authority may apply to him to split up the draft town planning scheme into different sections and to deal with each section separately as if such section were a separate draft town planning scheme.(2)On receipt of an application under Sub-section (1), Valuation Officer may, after making such inquiry as he think fit, split up the draft town planning scheme into sections.(3)The provisions of this Act and the rules made thereunder shall, so far as may be, apply to each of such sections as if it were a separate draft town planning scheme.
