Section 4(1) in Gurugram Metropolitan Development Authority (Haryana Shehri Vikas Pradhikarn, Properties, interests in Properties, Rights and Liabilities), transfer scheme, 2018
(1)On and from the effective date and subject to the terms and conditions specified in the Act and this transfer scheme, the assets and liabilities, proceedings and records, whether physical or digital, of the Haryana Shehri Vikas Pradhikarn that form part of Schedules A to G shall stand transferred to and vest in Authority absolutely for all intents and purposes, without any further act or thing to be done by the State Government or the Haryana Shehri Vikas Pradhikarn or any person.
