Section 21K in The Punjab Slum Areas (Improvement and Clearance) Act, 1961
21K. Power of Housing Board or any other Authority to cease.
- With effect from the date of the establishment of the Board, the Housing Board or any other Authority in the State of Haryana shall cease to exercise any function under the Punjab Slum Areas (Improvement and Clearance) Act, 1961, in respect of matters dealt with in this Act and in particular, the improvement of the slum area, the clearance of a slum area and the re-development of a slum clearance area.
