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[Cites 0, Cited by 0] [Section 56(2)] [Section 56] [Entire Act]

State of Haryana - Subsection

Section 56(2)(i) in The Gurugram Metropolitan Development Authority Act, 2017

(i)the intervals at which the Chief Executive Officer shall prepare an infrastructure development plan for the notified area under sub-section (1) of section 17;