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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Andhra Pradesh - Subsection

Section 29(4) in Hyderabad Metropolitan Development Authority Act, 2008

(4)No development scheme shall be formulated by the Metropolitan Development Authority or local authority and no project shall be formulated by any other person or body including Departments of the Central or State Governments, public undertakings, etc., unless they are in conformity with the provisions of Metropolitan Development and Investment Plan approved under this Act.