Section 8 in Andhra Pradesh (Andhra Area) Town-Planning Act, 1920
8.
(1)Every Municipal council constituted prior to the 1st day of April, 1930 shall not later than the 31st day of March, 1934 and every municipal council constituted after the 1st day of April, 1930 shall, not later than four years from the date of the constitution of such council prepare, publish and submit for the sanction 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.] a general town Planning scheme in respect of all land within the municipality and in its vicinity unless 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.] order otherwise.(2)Notwithstanding anything contained in sub-section (1) 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 , after making such enquiry as they may deem necessary by notification in the (official Gazette) direct any municipal council to prepare, publish and submit for their sanction before an appointed date a general town-planning scheme under this section for an area specified in such notification.(3)A general town-Planning scheme shall determine the lines on which the improvement and development of the area within the municipality and in this vicinity shall proceed and shall provide for such of the matters referred to in section 4 and to such extent as may be prescribed.
