Section 22A(1) in Andhra Pradesh (Andhra Area) Town-Planning Act, 1920
(1)The municipal council may within three months from the date of an ward of compensation in respect of property injuriously affected, make an application to 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.] to sanction the withdrawal or modification of all or any of the provisions of the scheme which gave rise to the claim for compensation and give notice of such application to the owner of such property.
