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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Haryana - Subsection

Section 20(4) in The Gurugram Metropolitan Development Authority Act, 2017

(4)Where the infrastructure development work is proposed to be provided under any road or public street or any property vested in or under the control or management of the Authority, the Chief Executive Officer may require the provider of such infrastructure development work to ensure provision of positional intelligence through appropriate technology to enable the Authority to obtain real time information on the location of such infrastructure development work.