Section 1 in Bye-laws made by the Chief Administrator, Faridabad Complex Administration, Faridabad
1.
In these by-laws -(a)The words "Administration", "Chief Administrator" and Faridabad Complex shall have the same meaning as assigned to them under Section 2 of the Faridabad Complex (Regulation and Development) Act, 1971.(b)"The Zonal Taxation Officer" means any officer of the Faridabad Complex Administration, who has been so appointed and shall also include any officer, who has been empowered to act as such by the Chief Administrator.
