Section 38(3)(ii) in Telangana Town-Planning Act, 1920

[Cites 0, Cited by 0] [Section 38(3)] [Section 38] [Entire Act]

State of Telangana - Subsection

Section 38(3)(ii) in Telangana Town-Planning Act, 1920

(ii)In particular and without prejudice to the generality of the foregoing power 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.] may make rules to provide for,-

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State of Telangana - Subsection

Section 38(3)(ii) in Telangana Town-Planning Act, 1920