Section 38(1) in Telangana Town-Planning Act, 1920
(1)Subject to such rules as the [State Government] [Substituted by Madras Act IV of 1934.] may make on this behalf, a municipal council may and if so required by 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.] 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.
