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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Haryana - Subsection

Section 18(7) in The Gurugram Metropolitan Development Authority Act, 2017

(7)The Chief Executive Officer shall cause the annual plan of action for infrastructure development and provision of urban amenities, alongwith such amendments or modifications as the Authority may direct, to be published on the website of the Authority, immediately as soon as may be practicable, on approval of such annual plan.