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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Haryana - Subsection

Section 2(1)(x) in The Gurugram Metropolitan Development Authority Act, 2017

(x)"urban amenities" means urban facilities such as parks, playgrounds, green spaces, parking facilities, public wi-fi facilities, public bus transport, bus shelters, taxi and rickshaw stands, libraries, affordable hospitals, cultural centres, recreation centres, stadium, sports complex and any other urban facility that the State Government may, on the recommendation of the Authority, specify to be an urban amenity, but does not include infrastructure development work;