Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 7] [Entire Act] State of Haryana - Subsection Section 7(2) in The Gurugram Metropolitan Development Authority Act, 2017 (2)At every meeting of the Authority, the Chairperson, if present or in his absence, any one of the members, as the Chairperson may nominate, shall preside.
