Section 30 in The Orissa Development Authorities Act, 1982
30. Objection to draft town planning scheme to be considered.
- All objections, suggestions or representations received in respect of a draft town planing scheme in response to, and within the period specified in the notice published under Clause (a) of Sub-section (3) of Section 24 shall be forthwith considered by the Authority which may, after hearing all such persons making any such objections, suggestions or representations as may have desired to, be heard or their duly authorised agents, may, at any time before submitting the draft town planning scheme to the State Government, as hereinafter provided, modify such town planning scheme as it considers fit.
