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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Telangana - Subsection

Section 3(2) in Hyderabad Metropolitan Development Authority Act, 2008

(2)The Government may, by notification and in accordance with such rules as may be made in this behalf,-
(a)exclude from a development area any area comprised therein, or
(b)include in development area any other area.