Section 5(4) in Faridabad Complex (Regulation and Development) Act, 1971
(4)The powers exercisable under the provisions of [the Haryana Municipal Act, 1973] [Substituted by Haryana Act No. 41 of 1973.] which have been made applicable to the Faridabad Complex by the various sections of this Act shall be exercised by the Chief Administrator in accordance with the manner laid down in sub-section (2).
