Section 20(1) in The Gurugram Metropolitan Development Authority Act, 2017
(1)The Authority shall specify the right of way requirements for laying infrastructure development work under, over, along, across or upon any road or public street or any property vested in or under the control or management of the Authority:Provided that such right of way requirements shall be consistent with the provisions of-(i)the Indian Telegraph Act, 1885 (Central Act 13 of 1885) or rules made thereunder, in respect of telecommunication infrastructure;(ii)the Electricity Act, 2003 (Central Act 36 of 2003) or rules made thereunder, in respect of electricity infrastructure;(iii)the Metro Railways (Construction of Work) Act, 1978 (Central Act 33 of 1978) or rules made thereunder, in respect of metro railway infrastructure;(iv)the Petroleum and Minerals Pipelines (Acquisition of Right of User in Land) Act, 1962 (Central Act 50 of 1962) or rules made thereunder, in respect of petroleum and natural gas pipelines.
