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[Cites 0, Cited by 0] [Section 11(2)] [Section 11] [Entire Act]

State of Haryana - Subsection

Section 11(2)(g) in The Gurugram Metropolitan Development Authority Act, 2017

(g)such persons, not less than ten and not more than fifteen, being residents in the notified area, to be nominated amongst resident welfare associations, civil society, labour, industry, real estate developers, commerce and services by the Authority or the Executive Committee, in such manner and for such term, as may be prescribed, members.