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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Haryana - Subsection

Section 18(4) in The Gurugram Metropolitan Development Authority Act, 2017

(4)The annual plan of action for infrastructure development shall include an assessment by the Chief Executive Officer, after obtaining information required for the purpose, of infrastructure development and provision of urban amenities proposed or under implementation by any person, board, company or other agency in the notified area.