Section 74(1) in Haryana Urban Development Authority Act, 1977
(1)Simultaneously, with the preparation of the master plan or as soon as may be thereafter, the Local Development [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] shall proceed with the preparation of a [sectoral/zonal development plan] [Substituted for the words 'sector development plan' by Haryana Act No. 23 of 2004.] for each of the [sectors/zones] [Substituted for the word 'sectors' by Haryana Act No. 23 of 2004.] into which the local development area may be divided.
