Section 45(3) in The Gurugram Metropolitan Development Authority Act, 2017
(3)Any property, interest in property, rights and liabilities vested in the Haryana Urban Development Authority, in so far as it pertains to any of the powers exercisable or functions dis-chargeable by the Authority under this Act, shall be re-vested by the State Government in the Authority, in accordance with the transfer scheme so published, on such terms and conditions, as may be approved by the State Government.
