Section 32 in THE UTTAR PRADESH AVAS EVAM VIKAS PARISHAD ADHINIYAM, 1965
32. Commencement of scheme. - (1) Whenever the Board or the State Government sanctions a housing or. improvement scheme, it shall be notified in the Gazette.
(2)The notification under sub-section (1) in respect of any scheme shall be conclusive evidence that the scheme has been duly framed and sanctioned.(3)Any person who, or a local authority which, had field objections under Section 30, aggrieved by the decision of the Board sanctioning a housing or improvement scheme may, within thirty days from the date of the notification under sub-section (1), appeal to the State Government whose decisions thereon shall be final.(4)If the State Government cancels or alters the schemes as a result of an appeal field under sub-section (3), the cancellation or alteration shall be notified in the Gazette.(5)The scheme shall come into force -(a)if sanctioned by the State Government, on the date of the notification under sub-section (1) ;(b)if sanctioned by the Board -(i)where no appeal is preferred under sub-section (3), on the expire of thirty days from the date of the notification under sub-section (1); and(ii)where an appeal is preferred and the scheme is on appeal maintained with or without alteration, on the date of the decision of the appeal, and where more appeals than one are preferred, on the date of the decision of the appeal last decided.
