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[Cites 0, Cited by 0] [Section 42(1)] [Section 42] [Entire Act]

State of Andhra Pradesh - Subsection

Section 42(1)(c) in Andhra Pradesh (Andhra Area) Town-Planning Act, 1920

(c)has unreasonably refused to consent to any modifications or conditions imposed by 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.] 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.] may, as the case may require, order the municipal council to prepare and submit for the approval of the State Government such a town-planning scheme, or to adopt the scheme, or to adopt the scheme, or to consent to the modifications or conditions so inserted.