Section 18(6) in The Gurugram Metropolitan Development Authority Act, 2017
(6)The Authority shall, before the commencement of the ensuing financial year and after consideration of the annual plan of action for infrastructure development and provision of urban amenities, approve the plan with such amendments or modifications, if any, as it deems fit:Provided that any amendment or modification to such annual plan of action shall be made only after an estimate of funds required for its implementation is assessed and the source of funding is identified.
