Section 10 in Faridabad Complex (Regulation and Development) Act, 1971
10. Withdrawal from the operation of this Act and its effect.
(1)The State Government may, by notification in the Official Gazette, withdraw from the operation of this Act, any area of the Faridabad Complex.(2)On the issue of such notification, this Act and all notifications, rules, bye-laws, orders, directions issued and powers conferred under this Act shall cease to apply to the said area; and such proportionate part of the Administration Funds and other property as the State Government may by specify shall vest in the State Government and the liabilities in the same proportion shall stand transferred to the State Government.
