Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 46(5)] [Section 46] [Entire Act] State of Haryana - Subsection Section 46(5)(b) in The Gurugram Metropolitan Development Authority Act, 2017 (b)provide that any rights or liabilities stipulated or described in the scheme shall be enforceable by or against the transferor or the transferee;