Section 54 in Hyderabad Metropolitan Development Authority Act, 2008
54. Certain Plans already prepared and sanctioned deemed to have been prepared and sanctioned under this Act.
(1)Any General Town Planning Scheme under [the Telangana Town Planning Act, 1920] [Adapted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.], any Development Plan under [the Greater Hyderabad Municipal Corporation Act, 1955] [Adapted in G.O.Ms.No.134, Municipal Administration & Urban Development (F2) Department, dated 13.10.2015.] or any Master Plan under [the Telangana Municipalities Act, 1965] [Adapted in G.O.Ms.No.142, Municipal Administration & Urban Development (A2) Department, dated 29.10.2015.] or a Master plan under [the Telangana Urban Areas (Development) Act, 1975] [Adapted by G.O.Ms.No.148, Municipal Administration & Urban Development (M1) Department, dated 31.10.2015.] already prepared and published by the local authority concerned or the Urban Development Authority concerned, and sanctioned by the Government before the commencement of this Act shall continue to be in force unless prepared afresh and superseded or revised under this Act.(2)Any detailed Town Planning Scheme under [the Telangana Town Planning Act, 1920] [Adapted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.], any Improvement Scheme under [the Greater Hyderabad Municipal Corporation Act, 1955] [Adapted in G.O.Ms.No.134, Municipal Administration & Urban Development (F2) Department, dated 13.10.2015.], or any town development plan under [the Telangana Municipalities Act, 1965] [Adapted in G.O.Ms.No.142, Municipal Administration & Urban Development (A2) Department, dated 29.10.2015.] or any Zonal Development Plan prepared under [the Telangana Urban Areas (Development) Act, 1975] [Adapted by G.O.Ms.No.148, Municipal Administration & Urban Development (M1) Department, dated 31.10.2015.] and any plan prepared and published by the local authority concerned or the Urban Development Authority concerned, and sanctioned by the Government before the commencement of this Act with respect to any area now forming part or whole of the Metropolitan Region shall continue to be in force unless prepared afresh and superseded or revised under this Act.
