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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Haryana - Subsection

Section 19(7) in The Gurugram Metropolitan Development Authority Act, 2017

(7)If the Chief Executive Officer, while making his recommendations under sub-section (5), comes to the conclusion that the proposal has a material and pervasive effect and affects public interest, he shall proceed forthwith to submit his recommendations to the Chairperson of the Authority.