(7)Whenever the State Government sanctions a plan it shall announce the fact by notification and the publication of such notification shall be conclusive evidence that the plan has been duty made and sanctioned; and the proposed public street or public park to which such notification refers shall be deemed to be a projected public street, or a projected public park, as the case may be, and shall be so deemed until -(a)such street or park has been declared under section 65 to be a public street, or public park, or(b)the said notification has been cancelled by another notification:Provided that such cancellation shall not affect the validity of any action taken by the Board in pursuance of the said notification.
