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[Cites 0, Cited by 0] [Section 56(2)] [Section 56] [Entire Act]

State of Haryana - Subsection

Section 56(2)(f) in The Gurugram Metropolitan Development Authority Act, 2017

(f)the manner and term of appointment of persons, being residents of the notified area, to be nominated to the Residents Advisory Council under clause (g) of sub-section (2) of section 11;