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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Haryana - Subsection

Section 18(2) in The Gurugram Metropolitan Development Authority Act, 2017

(2)The annual plan of action for infrastructure development and provision of urban amenities referred to in sub-section (1) shall contain schemes or projects for infrastructure development work or urban amenities proposed in the ensuing financial year alongwith an estimate of funds required for its implementation and source of funding.