Section 58(1) in Hyderabad Metropolitan Development Authority Act, 2008
(1)On and from the date of dissolution of the Hyderabad Urban Development Authority and Special Development Authorities under the provisions of [the Telangana Urban Areas (Development) Act, 1975] [Adapted by G.O.Ms.No.148, Municipal Administration & Urban Development (M1) Department, dated 31.10.2015.], the assets and liabilities of the such Authorities shall vest in the Metropolitan Development Authority and all officers and employees of the said dissolved authorities shall be deemed to be the officers and employees of the Hyderabad Metropolitan Development Authority.
