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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Andhra Pradesh - Subsection

Section 40(5) in Hyderabad Metropolitan Development Authority Act, 2008

(5)The Metropolitan Development Authority may accept grants, subventions, donations and gifts from the Central Government or local Authority or any individual or body whether incorporated or not, for all or any of the purpose of this Act on such terms and conditions as mutually agreed upon.