Section 14(4) in Andhra Pradesh (Andhra Area) Town-Planning Act, 1920
(4)when a scheme returned for reconsideration is modified by the council the scheme as so modified shall before resubmission to the [State Government] [The words 'Provincial Government' were Substituted For the words 'local Government' by the A.O.1937 and the word 'State' was Substituted For Provincial by the A.O.1950.] for sanction, be published and passed by the council in the same manner as a draft scheme.(a)in cases in which the modification involves the inclusion in or exclusion from the scheme of any land or the acquisition of any land not originally proposed to be acquired, and(b)in every other case in which the modification is in the opinion of the council or of the [State Government] [The words 'Provincial Government' were Substituted For the words 'local Government' by the A.O.1937 and the word 'State' was Substituted For Provincial by the A.O.1950.] of sufficient importance to require the following of this procedure.
