Section 56(1) in Hyderabad Metropolitan Development Authority Act, 2008
(1)The Government after consultation with the Metropolitan Development Authority, may by notification, make rules to carry out the functions of the Metropolitan Development Authority and to carry out the purposes of this Act:Provided that consultation with the Metropolitan Development Authority may not be necessary on the first occasion of the making of rules under this section but the Government shall take into consideration any suggestions which a Metropolitan Development Authority may make in relation to the amendment of such rules after they are made.
