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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Haryana - Subsection

Section 2(1)(b) in Gurugram Metropolitan Development Authority (Haryana Shehri Vikas Pradhikarn, Properties, interests in Properties, Rights and Liabilities), transfer scheme, 2018

(b)"assets" means all properties and interests in properties, immovable and movable, of Haryana Shehri Vikas Pradhikarn relating to infrastructure development works, other than internal development works, located in the Gurugram Metropolitan Area, including roads, water supply systems and pipelines, sewerage systems and pipelines, storm water drainage systems and pipelines, green spaces abutting roads, specified parks, open spaces, stadia, buildings, plants, machinery, stores, workshops, furniture, fixtures, vehicles, guest houses, amenities and installations pertaining and attached thereto cash in hand, cash at bank, investments, book debts (corporeal and incorporeal), tangible and intangible assets, right of way, benefits, licenses, consents, authorities, registration and powers of every kind, nature and description whatsoever, privileges, liberties, advantages, benefits and approvals, contracts, deeds, schemes, bonds, agreements and other instruments and interest (including receivables) of whatever nature and wherever situated;