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[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

State of Haryana - Subsection

Section 16(1)(a) in The Gurugram Metropolitan Development Authority Act, 2017

(a)prepare, sanction, implement plans, projects and schemes for infrastructure development and provision of urban amenities, mobility management, sustainable management of the urban environment and social, economic and industrial development in the notified area;