Section 20(5) in The Gurugram Metropolitan Development Authority Act, 2017
(5)The Authority may, either on its own or through collaboration with one or more providers of any infrastructure development work, construct a shared infrastructure for all public utilities that are likely to be laid under any road or public street and on construction of such shared infrastructure require all providers of infrastructure development work laid or proposed to be laid under any road or public street to use the shared infrastructure:Provided that the nature of the shared infrastructure, the terms and conditions of its construction and shared use shall be such, as may be approved by the Authority.
