Section 14(5) in Telangana Town-Planning Act, 1920
(5)The sanction of 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 a scheme under sub-section (3) shall be published by notification in the [Official Gazette] [Substituted by the Adaptation Order, 1937.], and such notification shall state at what place and time the scheme will be open to the inspection of the public.
