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[Cites 0, Cited by 0] [Section 46(5)] [Section 46] [Entire Act]

State of Haryana - Subsection

Section 46(5)(c) in The Gurugram Metropolitan Development Authority Act, 2017

(c)impose on the transferor an obligation to enter into such written agreements with or execute such other instruments in favour of any other subsequent transferee, as may be stipulated in the scheme;