Section 7(2) in Gurugram Metropolitan Development Authority (Haryana State Industrial and Infrastructure Development Corporation Properties, interests in Properties, Rights and Liabilities) transfer scheme, 2018
(2)At any time within a period of one year from the effective date, the State Government may, by notified order publish in the Official Gazette, amend, vary, modify, add, reduce, delete or otherwise change the terms and conditions of the transfer including items included in the transfer, and transfer such of the assets, liabilities, proceedings, rights and obligations and forming part of the Haryana State Industrial and Infrastructure Development Corporation to Authority or vice versa, in such manner and on such terms and conditions as the State Government may consider appropriate.
