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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Telangana - Subsection

Section 27(2) in Hyderabad Metropolitan Development Authority Act, 2008

(2)After notification of the said approved Land Pooling Scheme, the same shall be incorporated in the Metropolitan Development and Investment Plan or where there is no Statutory Plan, such a Scheme be integrated with the surrounding area. Such a Land Pooling Scheme shall be deemed to be an area development plan.