Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Haryana - Subsection

Section 18(1) in The Gurugram Metropolitan Development Authority Act, 2017

(1)The Chief Executive Officer shall, based on the infrastructure development plan published under sub-section (5) of section 17 and an assessment of the availability of resources, prepare an annual plan of action for infrastructure development and provision of urban amenities in the ensuing financial year.