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[Cites 0, Cited by 0] [Section 47(3)] [Section 47] [Entire Act]

State of Haryana - Subsection

Section 47(3)(b) in The Gurugram Metropolitan Development Authority Act, 2017

(b)the effectiveness of coordination mechanisms between the Authority, the local authority, the Gurugram Police, the Haryana Urban Development Authority and such other agencies of State Government involved in infrastructure development, sustainable management of the urban environment and social, economic and industrial development in the notified area;