Section 16(2) in The Gurugram Metropolitan Development Authority Act, 2017
(2)The Authority may, in the exercise of its powers, performance of its functions or discharge of its duties,-(a)recommend to the State Government to acquire, in accordance with any law for the time being in force, land for the purposes of the Authority;(b)purchase, exchange, transfer, hold, lease, manage and dispose land in such manner, as may be specified by regulations;(c)acquire land for implementation of plans for infrastructure development and sustainable management of the urban environment, in exchange for transferable development rights issued in lieu of payment towards cost of land in such manner and for such exchange value as the Authority may, in accordance with the policy in this regard notified by the State Government, determine;(d)acquire, lease, hold, manage, maintain and dispose property, movable or immovable, other than land;(e)establish a modern geospatial based system for planning purposes and for land, infrastructure, urban amenities and urban environment in the notified area;(f)enter into contracts or agreements with any person, board, company, local authority or other agency;(g)form with the prior approval of the State Government and on such terms and conditions, as may be approved by the State Government, joint venture companies and limited liability partnerships, with boards, companies or other agencies;(h)direct the appropriate local authority having jurisdiction or the District Magistrate to remove any obstruction or encroachment on roads including cycling tracks, open spaces, pedestrian footpaths or properties vesting in or under the control and management of the Authority;(i)require, the police to take, as immediately as may be practicable, action in the aid of the Authority;(j)to do all such other acts and things which may be necessary for or incidental or conducive to, any matter which may arise on account of exercise of powers and performance of functions and which are necessary for furtherance of the objects for which the Authority is established.
