Legal Document View

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
[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Haryana - Subsection

Section 2(1)(v) in The Gurugram Metropolitan Development Authority Act, 2017

(v)"transferable development right" means a certificate granting the right to the authorized holder of the certificate to construct up to a floor area mentioned in the certificate which the authorized holder may transfer, on such general terms and conditions and after such sanction in accordance with policy notified by the State Government, to another person or company or other agency upon which the right to construct shall transfer to such person or company or other agency;