Section 3A(3) in Telangana Urban Areas (Development) Act, 1975
(3)The Government may, by notification constitute a Special Area Development Authority for any part of a Development Area for which an Urban Development Authority was already constituted provided that the area so comprised within the jurisdiction of the Special Area Development Authority shall be deemed to have been excluded from the jurisdiction of the said Urban Development Authority under section 13 (2) (a) of this Act.
