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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Haryana - Subsection

Section 21(4) in The Gurugram Metropolitan Development Authority Act, 2017

(4)The mobility management plan shall be submitted to the Authority alongwith the recommendations of the Residents Advisory Council, if any and the Authority shall approve the plan with such amendments or modifications, as it deems fit.