Section 104(1) in Telangana District Boards Act, 1955
(1)As soon as any regional or village plan or local layout is sanctioned by the Government under rules made under clause (xv) of sub-section (2) of section 200, the said sanction shall be published by a notification in the Official Gazette and such notification shall state at what place and time the plan or lay-out will be open to inspection by the public.
