Section 2(1) in Gurugram Metropolitan Development Authority (Haryana State Industrial and Infrastructure Development Corporation Properties, interests in Properties, Rights and Liabilities) transfer scheme, 2018
(1)In this transfer scheme, unless there is anything repugnant in the subject or context, namely:-(a)"Act" means the Gurugram Metropolitan Development Authority Act, 2017;(b)"assets" means all properties and interests in properties, immovable and movable, of Haryana State Industrial and Infrastructure Development Corporation relating to infrastructure development works, other than internal development works, located in the Gurugram Metropolitan Area, including roads, water supply systems and pipelines, sewerage systems and pipelines, storm water drainage systems and pipelines, green spaces abutting roads, specified parks, buildings, plants, machinery, stores, workshops, and installations pertaining and attached thereto tangible and intangible assets, right of way, benefits, licenses, consents, authorities, registration and powers of every kind, nature and description whatsoever, privileges, liberties, advantages, benefits and approvals, contracts, deeds, schemes, bonds, agreements and other instruments and interest (including receivables) of whatever nature and wherever situated;(c)"effective Date" means 1st April, 2018;(d)"liabilities" include all liabilities, debts, duties, obligations and other out-standings including statutory liabilities and government levies of whatever nature and contingent liabilities which may arise in regard to the dealings before the effective date in respect of infrastructure development works of Haryana State Industrial and Infrastructure Development Corporation, other than internal development works, located in the Gurugram Metropolitan Area;(e)"proceedings" include all proceedings of whatever nature including suits, appeals, complaints, petitions, applications, conciliation, arbitration, whether civil or criminal cases or otherwise, in which the Haryana State Industrial and Infrastructure Development Corporation is one of the parties;(f)"Schedules" means the schedules appended to this transfer scheme;
