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[Cites 0, Cited by 0] [Section 45(4)] [Section 45] [Entire Act]

State of Haryana - Subsection

Section 45(4)(b) in The Gurugram Metropolitan Development Authority Act, 2017

(b)a transaction of any description is effected in pursuance of a transfer scheme, it shall be binding on all persons including third parties and even if such persons or third parties have not consented to it.