Section 50(1) in Telangana Town-Planning Act, 1920
(1)When a trust has been duly constituted, the provisions of Chapters I to VIII of this Act shall, within the area entrusted to it for town-planning purposes, apply in full as though the words "trust" and "chairman of the trust" were substituted for "municipal council" or "council" and "chairman of the council" or "chairman".
