Section 38(1) in Andhra Pradesh (Andhra Area) Town-Planning Act, 1920
(1)Subject to such rules as 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 make on this behalf, a municipal council, may, and if so required by the (State Government ) shall join with one or more than one other local authority in constituting a joint town-planning committee for the making of a joint town planning scheme or for any purpose connected with town-planning in which they are jointly interested or for which they are jointly responsible.
