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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Haryana - Subsection

Section 18(5) in The Gurugram Metropolitan Development Authority Act, 2017

(5)The Chief Executive Officer shall submit, at least one month before the end of the financial year, the annual plan of action for infrastructure development and provision of urban amenities referred to in sub-section (2) and the statement referred to in sub-section (3) to the Authority.