Section 2(h) in Hyderabad Metropolitan Region, Disposal of Stray Bits and Land of Hyderabad Metropolitan Development Authority Rules, 2017
(h)"Acquired land" : means the lands acquired by Hyderabad Metropolitan Development Authority under the Land Acquisition Act 1894 (Central Act-1 of 1894) or under the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (Central Act 30 of 2013) and also including consent land purchased through negotiation;
