Section 8(2) in Andhra Pradesh (Andhra Area) Town-Planning Act, 1920
(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.
