Section 11 in Telangana Infrastructure Development Enabling Act, 2001
11. Powers of the Infrastructure Authority.
(1)Notwithstanding anything contrary in any other laws for the time being in force, the Infrastructure Authority shall have the power to grant any clearance or permission required for any project save and except sanction to the project by the Government as provided under this Act and such clearance or permission when granted shall be final, binding and conclusive on the concerned state level statutory bodies or administrative bodies or authorities, as the case may be.(2)Notwithstanding anything contrary in any law for the time being in force, the Infrastructure Authority may give directions to any Government Agency or Local Authority or other Authority or Developer or Person with regard to implementation of any project under the Act or for carrying out its functions under this Act and such Government Agency or Local Authority or other Authority or Developer or Person shall be bound to comply with such directions.(3)The Infrastructure Authority shall have power to call upon any Government Agency, Local Authority or any other Body or Authority or Developer or Person to furnish information, details, documents and particulars as may be required by the Infrastructure Authority in connection with or in relation to any project, which such Government Agency, Local Authority or Body or Authority, Developer or Person, shall furnish to the Infrastructure Authority without any delay or default.(4)The Infrastructure Authority shall have power to inspect, visit, review and monitor any project and its implementation, execution, operation and management through its official or officials and the persons in charge of the project shall be bound to give full cooperation to the Infrastructure Authority.(5)The Infrastructure Authority shall have all powers to enable to carry out its functions under the Act.
