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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Haryana - Subsection

Section 45(1) in The Gurugram Metropolitan Development Authority Act, 2017

(1)The State Government shall within a period of three months from the commencement of this Act on the recommendations of the Chief Administrator of the Haryana Urban Development Authority and the Chief Executive Officer, by notification, publish a transfer scheme providing for the transfer of property, interest in property, rights and liabilities to the Authority in the manner hereinafter provided.