Section 4 in The Gurugram Metropolitan Development Authority Act, 2017
4. Establishment of Authority.
(1)The State Government shall, by notification and with effect from such date, as may be specified in the notification, establish, for the purposes of this Act, an Authority to be called the Gurugram Metropolitan Development Authority.(2)The Authority shall be a body corporate by the name aforesaid, having perpetual succession and a common seal, with power, subject to the provisions of this Act, to acquire, hold and dispose of property, both movable and immovable and to contract and shall, by the said name, sue or be sued.
