Section 44(2) in Telangana Town-Planning Act, 1920
(2)In particular and without prejudice to the generality of the foregoing power, 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.] shall have power to make rules in respect of the following matters:-(a)the manner of publication of the notifications under section 10, and of the draft scheme under section 11;(b)the further particulars or plans for inclusion in schemes under section 4, [clause (r)] ['Clause (q)' substituted by Madras Act II of 1930.], and section 13, [sub-section (1)] [Inserted by Madras Act II of 1930.], clause (h);(c)the scale of all plans made under this Act the particulars to be shown in them, the manner in which such particulars shall be shown, the colouring of such plans and all such matters;(d)what streets or roads and improvements thereto provided in a town-planning scheme shall be made or carried out at the expense of the municipal council, the owners of the property or both;(e)the kinds of expenditure connected with town-planning which shall be met out of current revenues and those that shall be met out of loans or other capital receipts;(f)what receipts shall be credited to the town-planning fund referred to in section 30 and what expenditure shall be debited to it;(g)the powers that may be delegated to the committees constituted under section 37;[XXX] [Clause (h) omitted by Madras Act II of 1930.](i)the manner in which all documents and plans prepared under this Act shall be made accessible to the public;(j)the procedure to be adopted for securing cooperation on the part of the municipal authorities with the owners or persons interested in property proposed to be comprised in a town-planning scheme by such means as may be expedient, the summoning presidency and procedure of such conferences and all such matters;(k)the procedure to be observed by the municipal council, [and responsible authority] [Inserted by Madras Act II of 1930.] in cases where owners commit default, or delay the carrying out of works or improvements, for carrying out such works or improvements and for recovering the cost from the owners liable therefor;(l)the securing of reasonable speed in the preparation or adoption of schemes by municipal councils and the procedure to be followed for enabling 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.] to act in the case of default or dilatoriness [on the part of the municipal council or the responsible authority] [Substituted by Madras Act II of 1930.] in making, adopting or executing a scheme and to recover from such council the expenses of such action;(m)the calculation, assessment and collection of the betterment contribution;(n)the regulation of the procedure before the arbitrator;(o)the delegation of powers to, and the duties that shall be discharged by, the Director, and the matters on which and the manner in which he shall be consulted by municipal council [and responsible authorities] [Inserted by Madras Act II of 1930.];(p)[ [XXX] [Clause (p) omitted by Madras Act XIII of 1938.](q)the accounts that each municipal council shall keep for its town-planning fund, and their audit;(r)the extent to which the proceedings and acts of local authorities under this Act shall be regulated by the provisions of any municipal or local law applicable to such authorities;(s)inquiries and reports as to the beginning and the progress and completion of works and other action under any scheme;(t)sanitary principles and building regulations to be observed in drawing up schemes;(u)[ the funds which shall be transferred by the municipal council to the responsible authority, the administration of such funds, the accounts to be kept in respect thereof and their audit; [Clauses (u) and (v) were added by Madras Act II of 1930.](v)matters other than those referred to in the foregoing clauses which are expressly required or allowed by this Act to be prescribed.]
