Section 54 in Tamil Nadu State Housing Board Act, 1961
54. Publication of sanction of housing or improvement scheme.
(1)Whenever the Board or the Government sanction a housing or improvement scheme, it shall be announced by notification:Provided that whenever the Board sanctions a scheme with modifications, if any, it shall cause notice to that effect to be published weekly for two consecutive weeks in the [Fort St. George Gazette] [Now the Tamil Nadu Government Gazette.] and in two leading daily newspapers in the State.(2)The publication of the notification or notice 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 aggrieved by the decision of the Board sanctioning a housing or improvement scheme may, within thirty days from the date of last publication in the [Fort St. George Gazette] [Now the Tamil Nadu Government Gazette.] of the said scheme, appeal id the Government and the decision of the Government in such appeal shall be final and shall not be liable to be questioned in any court of law.(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 thirty 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.
