Section 20(2) in The Gurugram Metropolitan Development Authority Act, 2017
(2)The Authority shall, in respect of any property vested in it or under its control or management, exercise the powers -(i)of the local authority under the Indian Telegraph Act, 1885 (Central Act 13 of 1885) and the appropriate authority under the Indian Telegraph Right of Way Rules, 2016, for underground telegraph infrastructure and over ground telegraph infrastructure;(ii)conferred under the rules made by the State Government under sections 67 and 68 of the Electricity Act, 2003(Central Act 36 of 2003) for electricity infrastructure.
