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

State of Andhra Pradesh - Subsection

Section 23(1) in Hyderabad Metropolitan Development Authority Act, 2008

(1)If during the execution of any development works / layout works / and civil works any deviation / departure is made from the Development Permission granted, the owner shall obtain revised sanction as per the procedure laid down in Section 19.