Section 15(2)(a) in Telangana Town-Planning Act, 1920
(a)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.] may, at any time, by notification in the [Official Gazette] [Substituted by the Adaptation Order, 1937.], vary or revoke a scheme sanctioned under section 14.