Section 31(3) in Hyderabad Metropolitan Development Authority Act, 2008
(3)If the Metropolitan Development Authority, after holding an enquiry or upon report from any of its officers or other information in its possession, is satisfied that the concerned local authority or functional department or agency has not taken steps and action for implementation of the Action Plan or Scheme or project in the given time, it may require an officer or any other public/private agency to complete the same and the expenses so incurred shall be recoverable from the concerned local authority or functional department or agency concerned.
