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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Haryana - Subsection

Section 12(2) in The Gurugram Metropolitan Development Authority Act, 2017

(2)The Chief Executive Officer may by an order, delegate any of his powers to any officer of the Authority on such terms and conditions, as may be determined:Provided that each such order of delegation and the terms and conditions of such delegation shall be placed before the Authority.