Section 33 in Hyderabad Metropolitan Development Authority Act, 2008
33. Transfer of Government lands to the Metropolitan Development Authority.
- The Government by order and on such terms and conditions as may be agreed upon between the Government and the Metropolitan Development Authority, place at the disposal of the Metropolitan Development Authority any developed and undeveloped Government lands situated within the jurisdiction of the Metropolitan Development Authority or from the State's Land Bank for the purpose of development in accordance with the provisions of this Act.
