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[Cites 0, Cited by 0] [Section 11(2)] [Section 11] [Entire Act]

State of Haryana - Subsection

Section 11(2)(f) in The Gurugram Metropolitan Development Authority Act, 2017

(f)such officers, not exceeding three, of the State Government or any board or company or any agency wholly owned by the State Government and having their headquarters in the notified area, as the executive committee may, from time to time, nominate, ex-officio members;