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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Telangana - Subsection

Section 53(6) in Hyderabad Metropolitan Development Authority Act, 2008

(6)Any draft development plan prepared by the Metropolitan Planning Committee for the Metropolitan area (region) under section 10 of 25 the Telangana Metropolitan Planning Committee Act, 2007 shall be construed as a draft development plan by the Authority and the plan shall be subject to the review of the Authority.