42. Publication of sanction of housing, improvement of building schemes.
(1)Whenever the Board or the Government sanctions a housing, improvement or building scheme, it shall be published by notification.(2)The publication of the notification in respect of any scheme shall be conclusive evidence that the scheme has been duly framed and sanctioned.(3)Any person aggrieved by the decision of the Board sanctioning a housing, improvement or building scheme may, within fifteen days from the date of publication of the said scheme, appeal to the Government and the decision of the Government on such appeal shall be final.(4)The scheme shall come into force and shall have effect,-(a)where no appeal is preferred under sub-section (3), on and from the expiry of the said Fifteen days referred to in that sub-section; and(b)where such appeal is preferred, on and from the date of the decision of the Government on such appeal.
