Section 42(2) in The Punjab Town Improvement Act, 1922
(2)A notification under sub-section (1) in respect of any scheme shall be conclusive evidence that the scheme has been duly framed and sanctioned.[Provided that no notification in respect of sanction of a scheme shall be issued after the expiry of the three years from the date of first publication of notice relating to that scheme under section 36,] [Proviso added by Punjab Act No. 13 of 1983.]
