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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Telangana - Subsection

Section 4(o) in Telangana Town-Planning Act, 1920

(o)the suspension, [restriction or modification] [Inserted by Madras Act II of 1930.] so far as may be necessary for the proper carrying out of the scheme, of any provision in [XXX] ['The Madras City Municipal Act, 1919' were omitted by the A.A (Amdt) O. 1954.] [the Telangana Municipalities Act, 1965, (Act 6 of 1965). or the [Andhra Pradesh (Andhra Area) District Boards Act, 1920] [Adapted by G.O.Ms.No.142, Municipal Administration & Urban Development (A2) Department, dated 29.10.2015.] or as the case may be, [the Telangana District Boards Act, 1955] [Adapted in G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.] or in any rule, by-law or regulation made under the said Acts and in force in the area included in the scheme ;]