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

State of Haryana - Subsection

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

(f)the terms and conditions of constitution of coordination committees and standing committees for exercising any power or discharging any function or for monitoring or reporting or advising upon, any matter which the Authority may refer to them under sub-section (1) of section 28;