Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 57(2)] [Section 57] [Entire Act] State of Haryana - Subsection Section 57(2)(j) in Faridabad Metropolitan Development Authority Act, 2018 (j)the intervals at which the Chief Executive Officer shall prepare an infrastructure development plan for the notified area under sub-section (1) of section 17;