Section 84 in Haryana Urban Development Authority Act, 1977
84. Application of certain existing provisions.
- The provisions of Sections 2, 14 to 27, 32 to 34, 36, 37, 39, 40, 41, 44 to 52, 55, 56 and 59 shall apply mutatis mutandis to the local Development [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] constituted under sub- section (3) of Section 62 and the terms `[Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.]', `Estate Officer' and `Chief Administrator' shall mean `Local Development [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.]', `Estate Officer', and `Vice-Chairman' respectively for this purpose.
