Section 36(1) in Telangana Urban Areas (Development) Act, 1975
(1)Notwithstanding anything in any other law or regulation in force, where the Government consider expedient for the effective functioning of the Authority, they may, by notification, suspend any of the powers of local authority relating to the control on development and use of lands and buildings under the [Greater Hyderabad Municipal Corporation] [Substituted by Act No.13 of 2008.] Act, 1955 the [Telangana Municipalities Act, 1965] [Adapted by G.O.Ms.No.142, Municipal Administration & Urban Development (F2) Department, dated 29.10.2015.], the [Andhra Pradesh Gram Panchayats Act, 1964] [Repealed by Act No.13 of 1994. (See now Act 5 of 2018).], the [Andhra Pradesh Panchayat Samithis and Zilla Parishads Act, 1959] [Repealed by Act No.31 of 1986. (See now Act 5 of 2018).] and transfer such powers to the Authority.
