Section 20(1) in Hyderabad Metropolitan Development Authority Act, 2008
(1)Any person or body intending to carry out any development on any land as a layout or such similar land development scheme shall apply in writing to the Metropolitan Commissioner for Development Permission containing such particulars and accompanied by such documents, ownership clearance from the revenue authority, fees and plans as may be prescribed and enclosing joint undertaking with a licenced developer, where applicable;
