Section 13 in Hyderabad Metropolitan Development Authority Act, 2008
13. Submission of Plan to Government for sanction.
(1)After preparing any of the said plans in accordance with Section 11, the Metropolitan Development Authority shall notify the same in such form and manner as may be prescribed, inviting objections and suggestions from any person or body giving minimum of one month time for filling objections and suggestions.(2)After considering all objections, suggestions and representations that may have been received, the Metropolitan Development Authority shall make modifications / revision to the plan in such manner as it may thinks fit and submit to the Government for the sanction of the Metropolitan Development Plan and Metropolitan Investment Plan together with draft policies, development promotion regulations and reports along with remarks on the suggestions, if any, received.
