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[Cites 0, Cited by 0] [Section 17(2)] [Section 17] [Entire Act]

State of Haryana - Subsection

Section 17(2)(b) in The Gurugram Metropolitan Development Authority Act, 2017

(b)specify the right of way requirements for infrastructure development work under, over, along, across or upon any road or public street or any property vested in or under the control or management of the Authority, including but not limited to electricity, telecommunications, piped natural gas, provided by entities under a licence issued by or under any State law: