Section 31 in Hyderabad Metropolitan Development Authority Act, 2008
31. Power of the Metropolitan Development Authority in case of default.
(1)If the Metropolitan Development Authority, after holding enquiry or upon report from any of its officers or other information in its possession, is satisfied that any amenity in relation to any land or layout or colony has not been provided to such a land or layout or colony which in the opinion of the Metropolitan Development Authority is to be provided as per development specifications, or that any development of the land for which permission, approval or sanction has been obtained under this Act has not been carried out, it may serve upon the owner of such land or his successor-in-interest, or upon the person providing, or responsible for providing the amenity, a notice requiring him to provide the amenity or carry out the development within such time as may be specified in the notice.(2)If any amenity is not provided or any such development is not carried out within the time specified in the notice, the Metropolitan Development Authority may itself undertake to provide the amenity or carry out the development or have it carried out though such agency as it deems fit and recover all expenses incurred with a penalty as decided by the Metropolitan Development Authority together from such owner of the land or his successor-in-interest, or upon the person providing, or responsible for providing the amenity and in case of failure to pay as per demand notice, recover the same as arrears of land revenue.(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.Chapter - VI Acquisition, Assembly and Disposal of Lands
