Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 15] [Entire Act] State of Andhra Pradesh - Subsection Section 15(2) in Hyderabad Metropolitan Development Authority Act, 2008 (2)The Metropolitan Commissioner shall prepare a report together with necessary plan, any such modification and submit to the Government for approval.
