Section 45 in Hyderabad Metropolitan Development Authority Act, 2008
45. Levy of Development Charge.
(1)Subject to the provisions of this Act and rules made thereunder, the Metropolitan Development Authority shall levy a charge, hereinafter called development charge on,-(a)the carrying out of any land or building or both;(b)the change of use of land or building or both.(2)The rates of development charge, their manner of assessment and recovery shall be such as may be prescribed.(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.
