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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Haryana - Subsection

Section 45(2) in The Gurugram Metropolitan Development Authority Act, 2017

(2)Where there is a difference of opinion between the Chief Administrator of the Haryana Urban Development Authority and the Chief Executive Officer, the State Government shall take such decision as it deems fit and such decision shall be final and binding upon the Haryana Urban Development Authority and the Authority.