Section 11(1) in Telangana Urban Areas (Development) Act, 1975
(1)Any general town planning scheme under the [Andhra Pradesh (Andhra Area) Town Planning Act, 1920] [Andhra Pradesh (Andhra Area) Act.], any development plan under the [Greater Hyderabad Municipal Corporation Act, 1955] [Substituted by Act No.13 of 2008.], or any Master Plan under the [Telangana Municipalities Act, 1965] [Adapted by G.O.Ms.No.142, Municipal Administration & Urban Development (F2) Department, dated 29.10.2015.], already prepared and published by the local authority concerned and sanctioned by the Government before the commencement of this Act with respect to any area now forming part or whole of a development area under this Act, shall be deemed to be a Master Plan so prepared and published by the Authority and sanctioned by the Government subject to such alterations and modifications as may be considered necessary, under this Act.
