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[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

State of Haryana - Subsection

Section 16(1)(d) in The Gurugram Metropolitan Development Authority Act, 2017

(d)coordinate, for the purposes of integrated infrastructure development, provision of urban amenities, mobility management, sustainable management of the urban environment and social, economic and industrial development, with the Central Government or State Government, local authority, boards, companies or other agencies;