Section 19(1) in Telangana Urban Areas (Development) Act, 1975
(1)Subject to any directions given by the Government under this Act, the Authority or, as the case may be, the local authority concerned may dispose of-(a)any land acquired by the Government and transferred to it, without undertaking or carrying out any development thereon; or(b)any such land after undertaking or carrying out such development as it thinks fit; to such persons in such manner and subject to such terms and conditions as it considers expedient for securing the development of the development area concerned according to plan.
