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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Haryana - Subsection

Section 4(8) in Gurugram Metropolitan Development Authority (Haryana State Industrial and Infrastructure Development Corporation Properties, interests in Properties, Rights and Liabilities) transfer scheme, 2018

(8)The rights in the properties or interests in properties transferred to Authority shall be subject to the restrictions and limitations specified in this transfer scheme or in the applicable Schedule.