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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Haryana - Subsection

Section 19(1) in The Gurugram Metropolitan Development Authority Act, 2017

(1)Notwithstanding anything contained in any other State law for the time being in force, no board, company, agency or person shall, except in accordance with the infrastructure development plan, undertake any infrastructure development, within the notified area, of a nature that has been entrusted to the Authority under this Act or rules or regulations made thereunder.