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[Cites 0, Cited by 0] [Section 57(1)] [Section 57] [Entire Act]

State of Telangana - Subsection

Section 57(1)(iii) in Hyderabad Metropolitan Development Authority Act, 2008

(iii)the form, manner and procedure for application for Development Permission, the payment of fees, rates of user charges, form of ownership clearance by the Revenue Authorities and the fees payable and conditions to be complied with by the local Metropolitan Development Authority while considering building permissions based on the Development permission given by the Competent Metropolitan Development Authority;