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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Haryana - Subsection

Section 46(2) in The Gurugram Metropolitan Development Authority Act, 2017

(2)Where there is a difference of opinion between the Managing Director of Haryana State Industrial and Infrastructure Development Corporation Limited and the Chief Executive Officer of the Authority, the State Government shall take such decision as it deems fit and such decision shall be final and binding upon the Haryana State Industrial and Infrastructure Development Corporation Limited and the Authority.