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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Haryana - Subsection

Section 23(5) in The Gurugram Metropolitan Development Authority Act, 2017

(5)After considering the objections and suggestions, if any, and the recommendations of the Chief Executive Officer thereon, the Authority shall, subject to such modifications, as it deems fit, decide as to the final plan for sustainable management of the urban environment and publish the same on the website of the Authority.