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[Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act]

State of Haryana - Subsection

Section 21(2)(f) in The Gurugram Metropolitan Development Authority Act, 2017

(f)such other measures, as in the opinion of the Chief Executive Officer, Commissioner of Police, Gurugram and Commissioner of Municipal Corporation, Gurugram, may be required for managing mobility in the notified area.