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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Telangana - Subsection

Section 4(2) in Hyderabad Metropolitan Development Authority Act, 2008

(2)The Metropolitan Development Authority,-
(i)shall be a body corporate and shall have perpetual succession and a common seal; and
(ii)subject to such restrictions imposed by or under this Act, may sue or be sued in its corporate name.