Section 15(1) in Andhra Pradesh (Andhra Area) Town-Planning Act, 1920
(1)A town planning scheme sanctioned under section 14 may at any time be varied or variation on revocation of scheme revoked by a subsequent scheme, published and sanctioned in accordance with this Act.Provided that the municipal council shall be competent to modify a scheme after it has been sanctioned by 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.] under section 14 by an agreement entered into with the persons interested in the scheme and with the concurrence of 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.].
