Section 53(2) in Hyderabad Metropolitan Development Authority Act, 2008
(2)The provisions of the [Telangana Urban Areas (Development) Act, 1975] [Substituted by G.O.Ms.No.148, Municipal Administration & Urban Development (M1) Department, dated 31.10.2015.] which are inconsistent with the provisions of this Act shall not be applicable to the metropolitan region constituted under section 3 of this Act.
