Section 104(2) in Telangana District Boards Act, 1955
(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.
