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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Haryana - Subsection

Section 40(1) in The Gurugram Metropolitan Development Authority Act, 2017

(1)The Chief Executive Officer shall prepare for every year a report of its activities during that year and submit the report to the State Government in such form and on or before such date, as may be prescribed and the State Government shall cause the report to be laid before the State Legislature.