Section 85(7) in Haryana Urban Development Authority Act, 1977
(7)All the powers and functions of the Director, Town and Country Planning under Sections 3, 6, 9, 12, 13, 14, 15 and 16 of the Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Act, 1963 (Act 41 of 1963) shall be exercised by the Vice-Chairman of the Local Development [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] from the date of the constitution of the Local Development [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] in respect of its local development area.
