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[Cites 0, Cited by 0] [Section 14(4)] [Section 14] [Entire Act]

State of Telangana - Subsection

Section 14(4)(b) in Telangana Town-Planning Act, 1920

(b)in every other case in which the modification is in the opinion of the council or 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.], of sufficient importance to require the following of this procedure.