Section 27(3) in The Gurugram Metropolitan Development Authority Act, 2017
(3)The Authority shall enable the establishment of a public trust under the provisions of the Indian Trust Act, 1882 (Central Act No.2 of 1882) to be managed by the residents of the notified area with the support of the Authority to receive and utilise in the notified area, for the activities mentioned under Schedule VII of the Companies Act, 2013 (Central Act 18 of 2013), the sums required to be spent in pursuance of Corporate Social Responsibility Policy under the provisions of section 135 of the said Act.
