Section 54(1) in Hyderabad Metropolitan Development Authority Act, 2008
(1)Any General Town Planning Scheme under the Andhra Pradesh Town Planning Act, 1920, any Development Plan under the Hyderabad Municipal Corporations Act, 1955 or any Master Plan under the Andhra Pradesh Municipalities Act, 1965 or a Master plan under the Andhra Pradesh Urban Areas (Development) Act, 1975 already prepared and published by the local authority concerned or the Urban Development Authority concerned, and sanctioned by the government before the commencement of this Act shall continue to be in force unless prepared afresh and superseded or revised under this Act.
