Section 27(1) in Telangana Infrastructure Development Corporation Act, 1998
(1)For the furtherance of the objects of this Act, the Government may, by notification, upon such conditions as may be agreed upon between the Government and the Corporation, place at the disposal of the Corporation, any lands vested in the Government:Provided that, the Government shall not place at the disposal of the Corporation any lands which are notified and included in a reserved forest.
