Section 85(3) in Haryana Urban Development Authority Act, 1977
(3)All land acquisition proceedings initiated by the Government on behalf of Haryana [Shehri Vikas Pradhikaran] [Substituted 'Urban Development Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] or otherwise in respect of local development area shall continue to be in force and shall be deemed to have been done on behalf of and for the Local Development [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] concerned.
