Section 4(4) in Gurugram Metropolitan Development Authority (Haryana State Industrial and Infrastructure Development Corporation Properties, interests in Properties, Rights and Liabilities) transfer scheme, 2018
(4)On such transfer and vesting of the functions provided hereinabove and except as otherwise provided, Authority shall be responsible for all functions, contracts, rights, deeds, schemes, bonds, agreements, arrangements, proceedings and other instruments of whatever nature relating to the properties transferred to it to which the Haryana State Industrial and Infrastructure Development Corporation was a party, subsisting or having effect on the effective date, and in the same manner as the Haryana State Industrial and Infrastructure Development Corporation was liable immediately before the effective date, and the same shall remain in force and effect against or in favour of Authority and may be enforced effectively as if Authority had been a party thereto instead of the Haryana State Industrial and Infrastructure Development Corporation.
