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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Haryana - Subsection

Section 28(1) in The Gurugram Metropolitan Development Authority Act, 2017

(1)Subject to such terms and conditions, as may be specified by regulations, the Authority may constitute as many coordination committees and as many standing committees, as it thinks fit, with such terms of references as the Authority may determine for exercising any power or discharging any function or for monitoring or reporting or advising upon any matter which the Authority may refer to them.