Section 36(5) in The Orissa Development Authorities Rules, 1983
(5)If during the proceedings, it appears to the Valuation Officer that there are conflicting claims or any difference of opinion with regards to any of the particulars of the town planning schemes, the Valuation Officer shall record a brief minute in his own hand setting out the point at issue and shall give his decision with reasons therefor. All such minutes shall be appended to the town planning scheme at the time of submission to the State Government for sanction under Sub-section (2) of Section 35.
