Section 38 in The Rajasthan Urban Improvement Act, 1959
38. Notification of sanction of scheme.
(1)Whenever the State Government sanctions a scheme it shall announce the fact by notification, and the Trust shall forthwith proceed to execute the same.(2)The publication of a notification under sub-section (1) in respect of any scheme shall be conclusive evidence that the scheme has been duly framed and sanctioned.
