Section 35 in The Gurugram Metropolitan Development Authority Act, 2017
35. Power of Authority to invest.
(1)The Authority may invest any portion of its funds in such investments, as may be specified by regulations.(2)The Authority may, with the prior approval of the State Government, invest in establishment of joint venture companies and limited liability partnerships for infrastructure development and provision of urban amenities, mobility management, sustainable management of the urban environment and social, economic and industrial development in the notified area.
