Section 11(3) in Telangana Urban Areas (Development) Act, 1975
(3)In respect of plans of the nature specified in subsection (1) or sub-section (2) which are at different stages of preparation or publication or pending sanction of the Government at the commencement of this Act, such plans shall be deemed to have been prepared, or published or submitted to Government, as the case may be, under this Act, subject to such alterations and modifications as may be considered necessary under this Act.
