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[Cites 0, Cited by 0] [Section 32(2)] [Section 32] [Entire Act]

State of Haryana - Subsection

Section 32(2)(b) in The Gurugram Metropolitan Development Authority Act, 2017

(b)in operation and maintenance of assets created for purposes of infrastructure development, provision of urban amenities, mobility management, sustainable management of the urban environment and social, economic and industrial development in the notified area;