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[Cites 0, Cited by 10] [Section 53] [Entire Act]

State of Telangana - Subsection

Section 53(4) in Hyderabad Metropolitan Development Authority Act, 2008

(4)Any Development permission, No Objection Certificate or other clearance given under this Act shall be construed as from the planned development point of view and shall in no way either confer the ownership rights or affect the ownership under the land revenue laws. The Metropolitan Development Authority shall stand absolved of any ownership disputes or discrepancies.