Section 20(6) in The Gurugram Metropolitan Development Authority Act, 2017
(6)If the Chief Executive Officer is of the opinion that public interest shall be served by shifting of any infrastructure development work laid under, over, along, across or upon any road or public street or any property vested in or under the control or management of the Authority, he may direct the owner of such infrastructure development work to shift or alter the infrastructure so provided within such time, as he may reasonably determine:Provided that if no compensation was paid to the Authority or its predecessor in interest at the time of laying of the infrastructure development work, the shifting or alteration of such infrastructure shall be undertaken by the owner of such infrastructure at their cost, unless specifically exempted by an order of the Authority:Provided further that where the shifting or alteration of the infrastructure development work is required for the implementation of another infrastructure development work, then the shifting or alteration, including the cost of such shifting or alteration thereof, may, if the Chief Executive Officer so directs, be undertaken by the owner of the other infrastructure development work:Provided further that if owner of the infrastructure development work makes a request with reasons thereof, to the Chief Executive Officer for an extension in time for the shifting or alteration of such infrastructure development work, the Chief Executive Officer shall, having regard to the public interest and the reasons cited for the request for extension in time, may grant or refuse the extension.Explanation. - For the purposes of this clause, the word "compensation" shall not include the payment made or incurred on reinstatement or restoration of damage to land.
