Section 47 in The Orissa Town Planning and Improvement Trust Act, 1956
47. Notification of sanction of improvement scheme.
(1)Whenever the State Government sanction an improvement scheme, such sanction shall be notified in the Gazette and published in at least two local newspapers and except in the case of a Deferred Street Scheme, Development Scheme or a Town Expansion Scheme, the Planning authority shall forthwith proceed to execute the scheme.(2)The publication of a Notification under Sub-section (1) in respect of a scheme shall be conclusive evidence that the scheme has been duly framed and sanctioned and shall be sufficient authority for the Planning authority to execute the scheme.
