Section 19(1) in Hyderabad Metropolitan Development Authority Act, 2008
(1)without obtaining a Development Permission Order from the Metropolitan Development Authority:-(i)certifying that the proposed development is in conformity with the metropolitan development plan and investment plan or area level development plan or where there is no such plan, such a scheme be integrated with the surrounding area and rules/regulations;(ii)subject to development conditions that are applicable and required to be complied;(iii)the development charges as leviable under this Act and other fees and charges leviable have been paid to the Metropolitan Development Authority.
