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[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

State of Haryana - Subsection

Section 16(1)(c) in The Gurugram Metropolitan Development Authority Act, 2017

(c)implement projects, schemes or measures for coordinated and integrated infrastructure development and urban amenities, mobility management, sustainable management of the urban environment and social, economic and industrial development in the notified area, as may be entrusted, with the concurrence of the Authority, to it by the Central Government or the State Government or by any board, company or other agency of the Central Government or State Government;