Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 50(2)] [Section 50] [Entire Act]

State of Andhra Pradesh - Subsection

Section 50(2)(c) in Hyderabad Metropolitan Development Authority Act, 2008

(c)any officer authorized by the Government may enter into or upon any land with or without assistants or workmen for ascertaining whether provisions of the Statutory Development Plan, Investment Plan, Development Scheme or Land Pooling Scheme, etc. are being or have been implemented, or whether the development is being or has been carried out in accordance with such plan or permission or order.