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[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

State of Haryana - Subsection

Section 20(2)(i) in The Gurugram Metropolitan Development Authority Act, 2017

(i)of the local authority under the Indian Telegraph Act, 1885 (Central Act 13 of 1885) and the appropriate authority under the Indian Telegraph Right of Way Rules, 2016, for underground telegraph infrastructure and over ground telegraph infrastructure;