Section 50 in The Gurugram Metropolitan Development Authority Act, 2017
50. Power of Authority to call for report, return or information from local authority etc.
- The Authority shall have power to call for any return, report, statistics or other information pertaining to any infrastructure development work, urban amenity or any matter with reference to the powers exercisable in the notified area by the Authority under this Act, from any local authority or any other authority, board, company or other agency, owned or controlled by the Central Government or the State Government, which is required by it in exercise of its powers and the performance of its duties under this Act or any other State law and such local authority or such other authority, board, company or other agency shall be bound to furnish such information.
