Section 4(9) in Gurugram Metropolitan Development Authority (Haryana Shehri Vikas Pradhikarn, Properties, interests in Properties, Rights and Liabilities), transfer scheme, 2018
(9)Authority and the Haryana Shehri Vikas Pradhikarn shall be entitled to sign a shared facilities agreement in respect of such of the shared facilities, if any, which shall include residential accommodation constructed, owned and maintained by Haryana Shehri Vikas Pradhikarn.
