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 26(1)] [Section 26] [Entire Act]

State of Telangana - 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 licenced developer or other body authorised 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.