Section 5 in Gurugram Metropolitan Development Authority (Haryana Shehri Vikas Pradhikarn, Properties, interests in Properties, Rights and Liabilities), transfer scheme, 2018
5. Rights and obligations of third parties.
- Upon the transfer being effected in accordance with the Act and this transfer scheme, the rights and obligations of all persons shall be restricted to Authority, to whom the rights, properties, interests in properties or liabilities are assigned and not withstanding anything contained in any deed, documents, instruments, agreements or arrangements which such person has with the Haryana Shehri Vikas Pradhikarn, the person shall not claim any right or interest against the Haryana Shehri Vikas Pradhikarn.
