Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

State of Haryana - Subsection

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

(j)to do all such other acts and things which may be necessary for or incidental or conducive to, any matter which may arise on account of exercise of powers and performance of functions and which are necessary for furtherance of the objects for which the Authority is established.