Section 50 in Hyderabad Metropolitan Development Authority Act, 2008
50. Returns & Information.
(1)The Metropolitan Development Authority shall furnish to the Government such reports, returns, records and other information as the Government may, from time-to-time require.(2)The Government may, call for reports, returns, records and other information from the Metropolitan Development Authority or the local authority or the public agency responsible, in regard to:-(a)Preparation of the Statutory Development Plan, Investment Plan, Development Scheme or Land Pooling Scheme;(b)implementation of the Statutory Plan, Scheme or programme or authorize an officer in this behalf.(c)any officer authorized by the Government may enter into or upon any land with or without assistants or workmen for ascertaining whether provisions of the Statutory Development Plan, Investment Plan, Development Scheme or Land Pooling Scheme, etc. are being or have been implemented, or whether the development is being or has been carried out in accordance with such plan or permission or order.(3)The Metropolitan Development Authority shall comply with such directions, guidelines or instructions as may be given by the Government with regard to the above aspects.Chapter - X Miscellaneous and Supplemental Provisions
