Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Andhra Pradesh - Subsection

Section 23(3) in Hyderabad Metropolitan Development Authority Act, 2008

(3)The Metropolitan Development Authority may give directions to the concerned local authority to take action against any unauthorized development / construction and the said local authority shall take action accordingly.