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[Cites 0, Cited by 1] [Section 52] [Entire Act]

State of Andhra Pradesh - Subsection

Section 52(1) in Hyderabad Metropolitan Development Authority Act, 2008

(1)Metropolitan Development Authority may by resolution direct that any power exercisable by it under this Act or rules or regulations made there under may also be exercised by any Metropolitan Development Authority or local body or officer or the government or any other body, in such cases and subject to such conditions, if any, as may be specified therein.