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[Cites 0, Cited by 0] [Section 17(2)] [Section 17] [Entire Act]

State of Haryana - Subsection

Section 17(2)(a) in The Gurugram Metropolitan Development Authority Act, 2017

(a)describe and detail the infrastructure development work and urban amenities, including but not limited to roads, water supply, sewage disposal, storm water drainage, electricity, solid waste management, public transportation, parking and other urban amenities, required for the maintenance of a reasonable standard of livability in the notified area or part thereof: