Section 46 in The Orissa Development Authorities Rules, 1983
46. Amendment of regulations relating to a final town planning scheme.
- The Authority before making any variation in the regulations relating to a final town planning scheme under Section 55, shall publish a notification containing the proposed variations in the Gazette, such notification shall state that the authority has prepared draft amendment in the said regulations and the same is open for public inspection at its office during office hours on working days, inviting the persons affected thereby to file suggestions and objections on the draft amendment within a period of one month from the date of publication of the notification in Gazette. The Authority shall also publish the notification at least in one local newspaper circulating within the area under the jurisdiction of the Authority.
