Section 54(2) in Telangana Town-Planning Act, 1920
(2)Every trust may from time to time, with the previous sanction 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.], make bye-laws consistent with this Act and with any rules made thereunder for carrying out the purposes of this Act.
