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[Cites 0, Cited by 0] [Section 56(2)] [Section 56] [Entire Act]

State of Andhra Pradesh - Subsection

Section 56(2)(vi) in Hyderabad Metropolitan Development Authority Act, 2008

(vi)Relationship and coordination between the Metropolitan Development Authority and the local Metropolitan Development Authority in matters of issue of permission, ensuring planned development and undertaking implementation of Metropolitan Development Plan and Investment Plan, Development Schemes, Area Development Plans, Action Plans and pooling schemes;