Section 32 in Hyderabad Metropolitan Development Authority Act, 2008
32. Power to acquire land under the Land Acquisition Act, 1894.
- Any land required, reserved or designated in the Metropolitan Development Plan and Investment Plan or a Development Scheme or a Land Pooling Layout Scheme shall be deemed to be land needed for a public purpose within the meaning of the [Land Acquisition Act, 1894 (Central Act 1 of 1894)] [See also the relevant provision in the Right to Fair Compensation and Transparency in Land Acqusition and Rehabilitation and Resettlement Act, 2013 (Central Act No.30 of 2013).] and may be acquired by the Government on request by the Metropolitan Development Authority or local authority or other authority.
