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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Haryana - Subsection

Section 3(1) in Gurugram Metropolitan Development Authority (Haryana Shehri Vikas Pradhikarn, Properties, interests in Properties, Rights and Liabilities), transfer scheme, 2018

(1)The properties of the Haryana Shehri Vikas Pradhikarn are classified in the Schedules as follows,-
(a)Infrastructure Development Works as set out in Schedule A to E; and
(b)Buildings as set out in Schedule F; and
(c)Lands as set out in Schedule G;