Section 48(2) in The Orissa Development Authorities Act, 1982
(2)If the State Government sanctions the preliminary town planning scheme or the final town planning scheme, it shall state in the notification-(a)the place at which the preliminary or the final town planning scheme, as the case may be, shall be kept open for inspection by the public and also state therein that copies of the town planning scheme or extracts therefrom certified to be correct shall, on application be available for sale to public at a price to be mentioned in the notice;(b)a date (which shall not be earlier than one month after the date of the publication of the notification) on which all the liabilities created by the town planning scheme shall take effect and the date on which the preliminary or the final town planning scheme shall come into force :Provided that the State Government may, form time to time, extend such date, by notification by such period, not exceeding three months at a time, as it thinks fit.
