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[Cites 0, Cited by 0] [Section 3A] [Entire Act]

State of Telangana - Subsection

Section 3A(1) in Telangana Urban Areas (Development) Act, 1975

(1)The Government may constitute a Special Area Development Authority for any area in the State of [Telangana] as a special case whether such an area is classified as an urban area or otherwise, in the interest of specific development objectives that may be conducive to the overall planned development of the State.