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[Cites 0, Cited by 0] [Section 53(3)] [Section 53] [Entire Act]

State of Telangana - Subsection

Section 53(3)(b) in Hyderabad Metropolitan Development Authority Act, 2008

(b)when Development permission for such development in respect of any land has not been obtained under this Act, such development shall not be deemed to be lawfully undertaken or carried out by reason only of the fact that permission, approval or sanction required under such other law for such development has been obtained.