Section 27(4) in The Gurugram Metropolitan Development Authority Act, 2017
(4)The Authority shall facilitate the ease of doing business by such measures and ensuring such coordination as may be necessary for the purpose, as the Authority may, from time to time, decide:Provided that the State Government may, on the recommendations of the Authority and by notification, empower the Chief Executive Officer or any officer of the Authority, to exercise such powers and on such terms and conditions, as may be mentioned in the notification, as are exercised by any officer of the State Government or board under any State.
