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[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

State of Haryana - Subsection

Section 20(2)(ii) in The Gurugram Metropolitan Development Authority Act, 2017

(ii)conferred under the rules made by the State Government under sections 67 and 68 of the Electricity Act, 2003(Central Act 36 of 2003) for electricity infrastructure.