Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 56(2)] [Section 56] [Entire Act]

State of Telangana - Subsection

Section 56(2)(v) in Hyderabad Metropolitan Development Authority Act, 2008

(v)with regard to permitting land pooling schemes, layouts and their requirements, development specifications and conditions; form and content of mortgage deed and other conditions of surety to be complied by a licenced developer;