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State of Haryana - Section

Section 60 in The Gurugram Metropolitan Development Authority Act, 2017

60. Repeal and savings.

(1)The Gurugram Metropolitan Development Authority Ordinance, 2017 (Haryana Ordinance No. 2 of 2017), is hereby repealed.
(2)Notwithstanding such repeal, anything done or any action taken under the said Ordinance, shall be deemed to have been done or taken under this Act.