Section 45(5)(a) in The Gurugram Metropolitan Development Authority Act, 2017

[Cites 0, Cited by 0] [Section 45(5)] [Section 45] [Entire Act]

(a)define the property, interest in property, rights and liabilities to be transferred -

(i)by specifying or describing the property, interest in property, rights and liabilities in question; or

(ii)by referring to all the property, interest in property, rights and liabilities comprised in a described part of the transferor's undertaking; or

(iii)partly in one way and partly in the other;

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