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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Haryana - Subsection

Section 40(3) in The Gurugram Metropolitan Development Authority Act, 2017

(3)The Chief Executive Officer shall cause the report together with the explanatory memorandum to be placed on the website of the Authority after the report has been laid before the Legislature under sub-section (1).