Section 14(3) in Telangana Town-Planning Act, 1920
(3)[ The [State Government] [Substituted by Madras Act II of 1930.] may, after considering the objections and suggestions, if any, and making such inquiry as they think fit, sanction scheme with or without modifications, or may refuse to sanction the scheme or may return the scheme to the council for reconsideration:Provided that unless a modification is, in the opinion of 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.], verbal or inconsequential, 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.] shall not sanction the scheme with such modification without the consent of the council:Provided further that when a scheme is returned to the council for reconsideration, the council shall resubmit it to 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.] within three months from the date of its receipt and 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 then deal with the scheme in the manner mentioned in this subsection:Provided further that if the council fails to re-submit the scheme within the time specified in the foregoing proviso, 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 relation to the scheme, pass such orders as they may deem fit.]
