Section 14(3) in Andhra Pradesh (Andhra Area) Town-Planning Act, 1920
(3)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.] may after considering the objections and suggestion, if any, and making such inquiry as they think fit, sanction the scheme, with or without modifications, or may refuse to sanction the scheme or may return the scheme to the council for re-consideration:Provided that unless a modification is, in the opinion of 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.] verbal or inconsequential, 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.] shall not sanction the scheme with such modification without the consent of the council.Provided further that when a scheme is returned to the council for reconsideration, the councils shall resubmit it 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.] within three months from the date of its receipt and 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.] may then deal with the scheme in the manner mentioned in this sub-section.Provided further that if the council fails to resubmit the scheme within the time specified in the forgoing provision the [State Government] [The words 'Provincial Government' were subs for the words 'Local Government' by the A.O.1937 and the word 'State' was Substituted For 'Provincial' by the A.O.1950.] may in relation to the scheme, pass such orders as they may deem fit.
