Section 49(2) in Hyderabad Metropolitan Development Authority Act, 2008
(2)If in, or in connection with, the exercise of its powers, responsibilities and discharge of its functions by the Metropolitan Development Authority under this Act, any dispute arises between the Metropolitan Development Authority and other Authority or Committee or local Authority, the matter shall be resolved at the Government level and the decision of the Government shall be final and binding on the Metropolitan Development Authority and the other Authority or Committee or local authority.
