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State of Haryana - Section

Section 15 in The Gurugram Metropolitan Development Authority Act, 2017

15. Powers of Director to be exercised by Chief Executive Officer.

- The Chief Executive Officer shall, within the limits of the notified area, exercise such powers as are conferred upon the Director under the Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Act, 1963 (Punjab Act 41 of 1963).