Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Andhra Pradesh - Subsection

Section 5(5) in Hyderabad Metropolitan Development Authority Act, 2008

(5)Subject to the direction and delegation of powers by the Metropolitan Development Authority, the Metropolitan Commissioner may exercise any power and do any act or thing which may be exercised or done by the Metropolitan Development Authority.