Section 22A(2) in Telangana Town-Planning Act, 1920
(2)If the [State Government] [Throughout the Act, the words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order, 1937, and the word 'State' was substituted for 'Provincial' by the Adaptation Order, 1950.] accord such sanction, the award of compensation shall stand cancelled, and the municipal council shall pay the costs if any, awarded by the arbitrator in connexion with the claim for compensation.
