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[Cites 0, Cited by 0] [Section 45(4)] [Section 45] [Entire Act]

State of Haryana - Subsection

Section 45(4)(a) in The Gurugram Metropolitan Development Authority Act, 2017

(a)the transfer scheme involves the transfer of any property or rights from any person or undertaking not wholly owned by the Haryana Urban Development Authority, the scheme shall give effect to the transfer only for fair value to be paid by the Authority to the Haryana Urban Development Authority;