Section 104 in Telangana District Boards Act, 1955
104. Notification of sanction of plan or lay-out.
(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.(2)A notification published under sub-section (1) shall be conclusive evidence that the plan or lay-out has been duly made and sanctioned. The plan or layout shall be effective from the date of publication of such notification and the execution of the plan or lay-out shall be begun as soon as possible thereafter:Provided that the Government may direct the execution of the plan or lay-out or any part thereof to be deferred until such time as it may fix.
