Section 19(5) in The Gurugram Metropolitan Development Authority Act, 2017
(5)The Chief Executive Officer shall, within a period of sixty days from the date on which the proposal was placed on the website of the Authority under sub-section (3) and after examination of the objections and suggestions and making such inquiry as he considers necessary, either give his concurrence to the proposal or submit his recommendations alongwith reasons thereof to the board, company, agency or person submitting the proposal under sub-section (2).
