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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Andhra Pradesh - Subsection

Section 52(2) in Hyderabad Metropolitan Development Authority Act, 2008

(2)The Government may by notification, direct that any power exercisable by the Government or the Metropolitan Development Authority under this Act, except the power to make rules or regulations, may be exercised by any local body or officer of the government or any other body, in such cases and subject to such conditions, if any, as may be specified therein.