12. Power of State Government to require council to make scheme.
- Notwithstanding anything contained in [sections 9 to 11] [Substituted for 'sections 8 to 11' by Madras Act II of 1930.], 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, in respect of any municipality, after making such inquiry as they may deem necessary, by notification in the [Official Gazette] [Substituted for the words 'Fort St. George Gazette' by the Adaptation Order, 1937.], require the council, before a fixed date, [to prepare, publish and submit for their sanction a draft scheme] [Substituted by Madras Act II of 1930.] as respects any land in regard to which a town-planning scheme may be made.
