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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Haryana - Subsection

Section 42(4) in The Gurugram Metropolitan Development Authority Act, 2017

(4)The State Government shall after the appropriation made by the State Legislature by law in this behalf pay to the Authority, from time to time, the entire proceeds of the cess credited to the Consolidated Fund of the State for being utilised by the Authority for the purposes of this Act.