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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Haryana - Subsection

Section 43(2) in The Gurugram Metropolitan Development Authority Act, 2017

(2)The user charge for each infrastructure development work or urban amenity shall be such, as may be determined, by the Authority:Provided that the Authority shall be eligible to collect the user charge from such date, not being less than a period of seven days from the date of its publication on the website of the Authority.