Section 8 in Telangana Urban Areas (Development) Act, 1975
8. Procedure to be followed in preparation and approval of plans.
(1)In this section and in sections 9, 10, 12 and 15, the word "plan" means the Master Plan or the zonal development plan for a zone or both, as the case may be.(2)Before finally submitting any plan to the Government for approval, the Authority shall prepare a plan in draft and publish it by making a copy thereof available for inspection and publishing a notice in such form and manner as may be prescribed, inviting objections and suggestions from any person with respect to the draft plan before such date as may be specified in the notice.(3)[ (a) The Authority shall consult every local authority comprised within the Development Area, at the initial stage of the preparation of plan; [Sub-section (3) substituted by Act No. 27 of 2007.](b)The local authority may make representation with respect to the plan within three months from the date of receipt of communication from the said Authority failing which it shall be deemed that the local authority have no views to offer in this regard;(c)The Authority shall consult the local authority comprised within the Development Area after preparation of the draft plan and before submission to the Government for their approval. The Authority shall consider the views and suggestions given by the local authority on merits. The local authority may make any representation with respect to the draft plan within a period of three months from the date of receipt of communication from the Authority failing which it shall be deemed to have been accepted.](4)After considering all objections, suggestions and representations that may have been received by the Authority, the Authority shall finally prepare the plan and submit it to the Government for their approval.(5)The form and content of a plan and the procedure to be followed and all other matters connected with the preparation, submission and approval of such plan shall be governed by such provisions, if any, as may be prescribed in this behalf.
