Section 53(1) in Hyderabad Metropolitan Development Authority Act, 2008
(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.
