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[Cites 0, Cited by 0] [Section 56(2)] [Section 56] [Entire Act]

State of Andhra Pradesh - Subsection

Section 56(2)(iii) in Hyderabad Metropolitan Development Authority Act, 2008

(iii)The procedure to be followed in connection with the preparation, publication, submission and approval of the Metropolitan Development Plan, Metropolitan Investment Plan, Area Development Plan, and the manner of publication of the notice inviting objections and suggestions relating to any such plan in draft;