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[Cites 0, Cited by 0] [Section 57(3)] [Section 57] [Entire Act]

State of Telangana - Subsection

Section 57(3)(a) in Telangana Urban Areas (Development) Act, 1975

(a)when permission for development in respect of any land has been obtained under this Act, such development shall not be deemed to be unlawfully under taken or carried out by reason only of the fact that permission, approval or sanction required under such other law for such development has not been obtained;