Section 56 in Faridabad Complex (Regulation and Development) Act, 1971
56. Power to apply certain provisions of other Acts in Faridabad.
(1)The provisions of [sections 105 to 180, 182 to 201, 203, 208, 209, 212 to 214, 221, 222, 235, 239, [242, 253 and Sub-section (1) and (3) of section 257] [Substituted by Haryana Act No. 41 of 1973.] of the Haryana Municipal Act, 1973] shall, so far may be consistent with the provisions of this Act, apply to the Faridabad Complex.(2)All other Acts as are applicable to the Municipal Committee in Haryana shall be applicable to the Faridabad Complex as if it were a Municipal Committee within the meaning of the [the Haryana Municipal Act, 1973] [Substituted by Haryana Act 41 of 1973.].(3)All acts done or orders passed already by the Committee, President, Executive Officer and Secretary of the Municipal Committees, in valid exercise of authority under [the Haryana Municipal Act, 1973] [Substituted by Haryana Act 41 of 1973.] and under other Acts applicable to the Faridabad Complex or by Gram Panchayats shall be deemed to have been done or passed under this Act.
