Section 42(2) in Telangana Town-Planning Act, 1920
(2)If 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.] are satisfied after giving the municipal council [or the responsible authority as the case may be] [Inserted by Madras Act II of 1930.] an opportunity of explanation, that a municipal council [or a responsible authority] [Inserted by Madras Act II of 1930.] has failed to enforce effectively the observance of a scheme which has been finally sanctioned, or any provisions thereof, or to execute any works which under the scheme or this Act the council [or the responsible authority] [Inserted by Madras Act II of 1930.] is required to execute, 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 order the council [or the responsible authority] [Inserted by Madras Act II of 1930.] to do all things necessary for enforcing the observance of the scheme or any provisions thereof effectively or for executing any works which, under the scheme or this Act, the council [or the responsible authority] [Inserted by Madras Act II of 1930.] is required to execute.
