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[Cites 0, Cited by 0] [Section 40(2)] [Section 40] [Entire Act]

State of Andhra Pradesh - Subsection

Section 40(2)(c) in Hyderabad Metropolitan Development Authority Act, 2008

(c)any expenses incurred by the Metropolitan Development Authority in connection with preparation of Development plans, undertaking surveys, studies, Investment plans and execution of projects and schemes;