Section 4(6) in Gurugram Metropolitan Development Authority (Haryana Shehri Vikas Pradhikarn, Properties, interests in Properties, Rights and Liabilities), transfer scheme, 2018
(6)As consideration for the transfer and vesting as specified in this transfer scheme, the State Government shall, by order, notify the balance sheet and financials deemed to have been transferred from the Haryana Shehri Vikas Pradhikarn to Authority.
