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[Cites 0, Cited by 0] [Section 26(1)] [Section 26] [Entire Act]

State of Andhra Pradesh - Subsection

Section 26(1)(b) in Hyderabad Metropolitan Development Authority Act, 2008

(b)all sums spent or estimated to be spent by the Metropolitan Development Authority or licensed developer or other body authorized to undertake the Land Pooling Scheme:
(i)in the making of the Land Pooling Scheme;
(ii)in the execution of the Land Pooling Scheme;
(iii)in the execution of such part of the peripheral and bulk services as may be considered necessary;