Section 3 in The Gurugram Metropolitan Development Authority Act, 2017
3. Declaration of Gurugram Metropolitan Area.
(1)The State Government may, by notification, declare any area falling within the limits of controlled areas in Gurugram district to be notified area having the potential for urban expansion and the area under any or all of the following local authorities, namely:-(a)Municipal Corporation, Gurugram;(b)Municipal Council, Sohna;(c)Municipal Committee, Pataudi;(d)Municipal Committee, Farukhnagar;(e)Municipal Committee, Hailey Mandi; and(f)any Panchayat in Gurugram district in so far as the abadi deh of such Panchayat is concerned.(2)The State Government shall cause the contents of the declaration made under sub-section (1) to be published in at least two daily newspapers printed in English and Hindi languages.(3)The declaration made under sub-section (1) shall be published on the website of the Authority.
