Section 13(2) in Hyderabad Metropolitan Development Authority Act, 2008
(2)After considering all objections, suggestions and representations that may have been received, the Metropolitan Development Authority shall make modifications / revision to the plan in such manner as it may thinks fit and submit to the Government for the sanction of the Metropolitan Development Plan and Metropolitan Investment Plan together with draft policies, development promotion regulations and reports along with remarks on the suggestions, if any, received.
