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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Haryana - Subsection

Section 9(3) in The Gurugram Metropolitan Development Authority Act, 2017

(3)Whenever the Chief Executive Officer is on leave or is unable to discharge his duties, the State Government may appoint another officer in his place to exercise the powers of the Chief Executive Officer until his return.