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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Andhra Pradesh - Subsection

Section 43(d) in Hyderabad Metropolitan Development Authority Act, 2008

(d)The accounts of the Metropolitan Development Authority as certified by the person so appointed or any other person authorized by him in this behalf together with the audit report thereon shall be forwarded annually to the Government, and the government shall cause a copy of the same to be laid before the State legislature.