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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Telangana - Subsection

Section 23(2) in Hyderabad Metropolitan Development Authority Act, 2008

(2)Where a development/construction is undertaken by an owner, builder or developer without approval or in violation of the Metropolitan Development Plan and Investment Plan or an area development plan or development scheme or any rule, regulation, order, the local authority concerned shall take immediate necessary steps against the said unauthorized development/ construction as per the provisions of the respective law.