Section 56(1) in Faridabad Complex (Regulation and Development) Act, 1971
(1)The provisions of [sections 105 to 180, 182 to 201, 203, 208, 209, 212 to 214, 221, 222, 235, 239, [242, 253 and Sub-section (1) and (3) of section 257] [Substituted by Haryana Act No. 41 of 1973.] of the Haryana Municipal Act, 1973] shall, so far may be consistent with the provisions of this Act, apply to the Faridabad Complex.
