Section 14(4) in Telangana 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] [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.] 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] [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.], of sufficient importance to require the following of this procedure.
