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[Cites 0, Cited by 0] [Section 32(2)] [Section 32] [Entire Act]

State of Haryana - Subsection

Section 32(2)(f) in The Gurugram Metropolitan Development Authority Act, 2017

(f)in joint ventures and limited liability partnerships for infrastructure development, provision of urban amenities, mobility management, sustainable management of the urban environment and social, economic and industrial development in the notified area;