Section 61 in Telangana Infrastructure Development Enabling Act, 2001
61. Control by the Government.
(1)The Infrastructure Authority shall exercise its powers, and perform its functioning under the Act in accordance, with the policy framed and guidelines laid down from time to time, by the Government and it shall be bound to comply with such directions, which may be issued, from time to time, by the Government for efficient administration and effective implementation of the Act.(2)If, in connection with the exercise of the powers and the performance of the functions of the Infrastructure Authority under the Act, any dispute arises between the Infrastructure Authority and the Government, the Government shall decide the matter and the Government's decision shall be final.
