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[Cites 0, Cited by 0] [Section 44(2)] [Section 44] [Entire Act]

State of Telangana - Subsection

Section 44(2)(l) in Telangana Town-Planning Act, 1920

(l)the securing of reasonable speed in the preparation or adoption of schemes by municipal councils and the procedure to be followed for enabling 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.] to act in the case of default or dilatoriness [on the part of the municipal council or the responsible authority] [Substituted by Madras Act II of 1930.] in making, adopting or executing a scheme and to recover from such council the expenses of such action;