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[Cites 0, Cited by 0] [Section 20(5)] [Section 20] [Entire Act]

State of Telangana - Subsection

Section 20(5)(ii) in Hyderabad Metropolitan Development Authority Act, 2008

(ii)the licenced developer shall be required to mortgage twenty five percent of the plotted saleable land to the Metropolitan Development Authority as surety for carrying out the developments and complying outer conditions as per specifications and in the given time period, in case of failure, the Metropolitan Development Authority shall be empowered to sell away the mortgaged plots and utilize the amount so realized for completion of the development works.