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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Haryana - Subsection

Section 23(6) in The Gurugram Metropolitan Development Authority Act, 2017

(6)The plan for sustainable management of the urban environment may, from time to time as may be required, be modified after following the process described in sub-section (3) to (5), in so far as the modification is concerned.