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

State of Haryana - Subsection

Section 21(1) in The Gurugram Metropolitan Development Authority Act, 2017

(1)The Chief Executive Officer shall, in consultation with the Commissioner of Police, Gurugram, Commissioner of the Municipal Corporation, Gurugram, Deputy Commissioner, Gurugram and after such other consultations, as the Chief Executive Officer deems fit, prepare from time to time, a mobility management plan for managing mobility in the notified area.