Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Telangana - Subsection

Section 45(3) in Hyderabad Metropolitan Development Authority Act, 2008

(3)Notwithstanding anything contained in sub-section (1) no development charge shall be leviable in case of any development undertaken by the Central Government Departments, the State Government Departments or local authority.