Section 15(1) in Telangana Town-Planning Act, 1920
(1)A town-planning scheme sanctioned under section 14 may at any time be varied or revoked by a subsequent scheme, published and sanctioned in accordance with this Act:Provided that the municipal council shall be competent to modify a scheme after it has been sanctioned by the [State Government] under section 14 by an agreement entered into with the persons interested in the scheme and with the concurrence 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.].
