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[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

State of Haryana - Subsection

Section 16(2)(h) in The Gurugram Metropolitan Development Authority Act, 2017

(h)direct the appropriate local authority having jurisdiction or the District Magistrate to remove any obstruction or encroachment on roads including cycling tracks, open spaces, pedestrian footpaths or properties vesting in or under the control and management of the Authority;