Section 12 in Andhra Pradesh (Andhra Area) Town-Planning Act, 1920
12.
Notwithstanding anything contained in (Section 9 to 11) the [State Government] [The words 'Provincial Government' were Substituted For the words 'local Government' by the A.O.1937 and the word 'State' was Substituted For Provincial by the A.O.1950.] may ;in respect of any municipality, after making such inquiry as they may deem necessary, by notification in the (Official Gazette) required the council, before a fixed date, (to prepare, publish and submit for their sanction a draft scheme) as respects any land in regard to which a town planning scheme may be made.
