Section 32A(2) in The Orissa Town Planning and Improvement Trust Act, 1956
(2)The State Government may after taking into consideration all objections and suggestion received under Sub-section (1) and making such enquiry as they deem necessary, finalise the variations so made with or without modifications and notify in the Gazette and in a local-newspaper, if any, that the variations in the Master plan have been duly made and any person interested therein may see it at-a fixed time and place.
