(1)The Government shall notify the sanction of every scheme under this Act, and the Municipality shall forthwith proceed to execute such scheme.(2)A notification under sub-section (1) in respect of the scheme, shall be conclusive evidence that the scheme has been duly framed and sanctioned:Provided that no such notification in respect of sanction of any scheme shall be issued after the expiry of a period of three years from the date of the first publication of notice relating to that scheme under sub-section (4) of section 377.
