Section 14(2) in Telangana Town-Planning Act, 1920
(2)The scheme as passed or adopted by the council together with all written objections and suggestions shall thereupon be submitted 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.] for sanction [and the fact of such submission shall be published in the prescribed manner] [Added by Madras Act II of 1930.].
