Section 6(2) in Gurugram Metropolitan Development Authority (Haryana Shehri Vikas Pradhikarn, Properties, interests in Properties, Rights and Liabilities), transfer scheme, 2018
(2)The proceedings covered under sub-clause (1) above shall be continued in the same manner and to the same extent as it would or might have been continued, prosecuted and enforced by or against the Haryana Shehri Vikas Pradhikarn if the transfer specified in this transfer scheme had not been made.
