Section 8(3) in Telangana Urban Areas (Development) Act, 1975
(3)[ (a) The Authority shall consult every local authority comprised within the Development Area, at the initial stage of the preparation of plan; [Sub-section (3) substituted by Act No. 27 of 2007.](b)The local authority may make representation with respect to the plan within three months from the date of receipt of communication from the said Authority failing which it shall be deemed that the local authority have no views to offer in this regard;(c)The Authority shall consult the local authority comprised within the Development Area after preparation of the draft plan and before submission to the Government for their approval. The Authority shall consider the views and suggestions given by the local authority on merits. The local authority may make any representation with respect to the draft plan within a period of three months from the date of receipt of communication from the Authority failing which it shall be deemed to have been accepted.]
