45. Notification of sanction of improvement scheme and order regarding vesting of property in Trust.
(1)Whenever the [State] [Substituted for 'provincial' by A. O., 1950.] Government sanctions an improvement scheme, it---(a)shall announce the fact by notification and, except in the case of deferred street scheme, development scheme, or [future expansion or improvement scheme] [Substituted for 'town expansion sachems' by Central Provinces and Berar Act XXXIV of 1949 section 13.], the Trust shall forthwith proceed to execute the same ; and(b)may order that any street, square, park, open space or other land, or any part thereof, which is the [property of the [Government] [Substituted for 'Property of, and managed by Government' by A. O. 1937.]] and managed by the Central Government or the [State] [Substituted for 'provincial' by A. O., 1950.] [Government] [Substituted for 'Crown' by A. O. 1950.] shall, subject to such conditions as it may impose, vest in the Trust for the purpose of the scheme.(2)The publication of a notification under sub-section (1) in respect of any scheme shall be conclusive evidence that the scheme has been duly framed and sanctioned.
