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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Haryana - Subsection

Section 43(1) in The Gurugram Metropolitan Development Authority Act, 2017

(1)The Authority may, for the purposes of recovering wholly or in part, any expenditure on any infrastructure development work or urban amenity provided or maintained by it, directly or indirectly under its authorisation, levy and collect a charge from the users of such infrastructure development work or urban amenity.