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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Haryana - Subsection

Section 7(1) in Gurugram Metropolitan Development Authority (Haryana Shehri Vikas Pradhikarn, Properties, interests in Properties, Rights and Liabilities), transfer scheme, 2018

(1)The transfer under this transfer scheme, unless otherwise specified in any order made by the State Government, shall be provisional for a period of one year from the effective date.