Section 5 in Gurugram Metropolitan Development Authority (Haryana State Industrial and Infrastructure Development Corporation Properties, interests in Properties, Rights and Liabilities) transfer scheme, 2018
5. Rights and obligations of third party.
- Upon the transfer being effected in accordance with the Act and this transfer scheme, the rights and obligations of all persons shall be restricted to Authority to whom the rights, properties, interests in properties or liabilities are assigned and notwithstanding anything contained in any deed, documents, instruments, agreements or arrangements which such person has with the Haryana State Industrial and Infrastructure Development Corporation, the person shall not claim any right or interest against the Haryana State Industrial and Infrastructure Development Corporation.
