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[Cites 0, Cited by 0] [Section 57(2)] [Section 57] [Entire Act]

State of Haryana - Subsection

Section 57(2)(c) in The Gurugram Metropolitan Development Authority Act, 2017

(c)the manner in which the Authority may purchase, exchange, transfer, hold, lease, manage and dispose land under clause (b) of sub-section (2) of section 16;