Section 48(i) in Haryana Urban Development Authority Act, 1977
(i)to communicate without delay to the proper officer or the employee of the [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] any information which he receives of a design to commit or of the commission of any offence against this Act or any rule or regulation made thereunder; and
