Section 37 in The Orissa Development Authorities Rules, 1983
37. Manner of drawing preliminary and final town planning schemes under Section 35 (3).
- The preliminary town planning scheme drawn up by the Valuation Officer shall contain relevant plans and forms with details referred to in Rule 31 and the decisions recorded by the Valuation Officer under Sub-section (1) of Section 35. The final town planning scheme drawn up by the Valuation Officer shall contain all plans of the preliminary town planning scheme, forms conditions and restrictions, regulating the development of the concerned area and decisions recorded by the Valuation Officer under Sub-section (3) of Section 35.
