Section 14(2) in Hyderabad Metropolitan Development Authority Act, 2008
(2)The sanction accorded by the Government shall be notified in the [Telangana] [Substituted by G.O.Ms.No.147, Municipal Administration & Urban Development (M1) Department, dated 31.10.2015.] Gazette and the plans shall come into force from the date of its publication in the Gazette.
