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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Telangana - Subsection

Section 29(3) in Hyderabad Metropolitan Development Authority Act, 2008

(3)The Metropolitan Development Authority may, on such terms and conditions as may be agreed upon, undertake formulation and execution of any development scheme anywhere on behalf of a local authority, corporate body, co-operative society, or a Department of the State or Central Government.