Section 112(3) in Haryana Urban Development Authority Act, 1977
(3)Immediately after the constitution of the Local Development [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] all staff of Haryana [Shehri Vikas Pradhikaran] [Substituted 'Urban Development Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] service posted in the Local Development area shall be deemed to be the staff, posted under the Local Development [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] under Section 71 of this Chapter.
