Section 53 in Hyderabad Metropolitan Development Authority Act, 2008
53. Effect of other laws.
(1)Notwithstanding anything contained in [the Greater Hyderabad Municipal Corporation Act, 1955] [Adapted in G.O.Ms.No.134, Municipal Administration & Urban Development (F2) Department, dated 13.10.2015.], [the Telangana Municipalities Act, 1965] [Adapted in G.O.Ms.No.142, Municipal Administration & Urban Development (A2) Department, dated 29.10.2015.], [the Telangana Panchayat Raj Act, 1994] [See also the Telangana Panchayat Raj Act, 2018 (Act 5 of 2018) for relevant provisions.] or any other law which are contrary to the provisions of this Act, the provisions of this Act shall have an over-riding effect over all such laws.(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.(3)Notwithstanding anything in any other law,-(a)when Development permission for development in respect of any land has been obtained under this Act, such development shall not be deemed to be unlawfully undertaken or carried out by reason only of the fact that any permission, approval or sanction required under such other law for such development has not been obtained;(b)when Development permission for such development in respect of any land has not been obtained under this Act, such development shall not be deemed to be lawfully undertaken or carried out by reason only of the fact that permission, approval or sanction required under such other law for such development has been obtained.(4)Any Development permission, No Objection Certificate or other clearance given under this Act shall be construed as from the planned development point of view and shall in no way either confer the ownership rights or affect the ownership under the land revenue laws. The Metropolitan Development Authority shall stand absolved of any ownership disputes or discrepancies.(5)Once a Development permission is given, the right to develop the land in that way can be exercised by anyone acquiring and occupying the land. It is not restricted to the person making the application unless a specific condition is incorporated in the grant of the Development Permission.(6)Any draft development plan prepared by the Metropolitan Planning Committee for the Metropolitan area (region) under section 10 of 25 the Telangana Metropolitan Planning Committee Act, 2007 shall be construed as a draft development plan by the Authority and the plan shall be subject to the review of the Authority.
