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

State of Haryana - Subsection

Section 46(1) in Faridabad Metropolitan Development Authority Act, 2018

(1)The State Government shall within a period of three months from the commencement of this Act on the recommendations of the Chief Administrator of the Haryana Urban Development Authority and the Chief Executive Officer, by notification, publish a transfer scheme providing for the transfer of property, interest in property, rights and liabilities to the Authority in the manner hereinafter provided.