(2)Notwithstanding anything contained in sub-section (1), 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, after making such enquiry as they may deem necessary by notification in the [Official Gazette] [Substituted for the 'Fort St. George Gazette' by the Adaptation Order, 1937.], direct any municipal council to prepare, publish and submit for their sanction before an appointed date a general town-planning scheme under this section for an area specified in such notification.
