Section 7 in Gurugram Metropolitan Development Authority (Haryana Shehri Vikas Pradhikarn, Properties, interests in Properties, Rights and Liabilities), transfer scheme, 2018
7. Classifications and transfer of property, rights, assets, liabilities and proceedings to be provisional in the first instance.
(1)The transfer under this transfer scheme, unless otherwise specified in any order made by the State Government, shall be provisional for a period of one year from the effective date.(2)At any time within a period of one year from the effective date, the State Government may, by notified order publish in the Official Gazette, amend, vary, modify, add, reduce, delete or otherwise change the terms and conditions of the transfer including items included in the transfer, and transfer such of the assets, liabilities, proceedings, rights and obligations and forming part of the Haryana Shehri Vikas Pradhikarn to Authority or vice versa, in such manner and on such terms and conditions as the State Government may consider appropriate.(3)On the expiry of the period or one year from the effective date and subject to any directions given by the State Government, the transfer of assets, liabilities, proceedings, rights and obligations made in accordance with this transfer scheme shall become final.
