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State of Andhra Pradesh - Section

Section 9 in Hyderabad Metropolitan Development Authority Act, 2008

9. Staff of the Metropolitan Development Authority.

(1)The members in items (vii) to (xii) in subsection (1) of Section 5 shall head their respective Department of planning & projects, engineering, finance and accounts, estate management, environment and administration Departments respectively and shall be under the overall control of the Metropolitan Commissioner.
(2)The Metropolitan Development Authority may have District level Offices, City level Offices and Special area level offices or any such functional units at area level as may be required for the efficient performance of it's functions.