Section 86 in Haryana Urban Development Authority Act, 1977
86. Nazul lands.
(1)The State Government may, by notification in the Official Gazette and upon such terms and conditions as may be agreed upon between the Government and the Local Development [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.], place at the disposal of the Local Development [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] all or any developed and undeveloped lands in the local development area vested in the State Government (known and hereinafter referred to as `Nazul lands') for the purpose of development, in accordance with the provisions of this Chapter.(2)After any nazul land has been placed at the disposal of the Local Development [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] under sub-section (1) no development of any such land shall be undertaken or carried out except by or under the control and supervision of the Local Development [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.].(3)After any such nazul land has been developed by or under the control and supervision of the Local Development [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] it shall be dealt with by the Local Development [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] in accordance with the direction given by the State Government in that behalf.(4)If any nazul land placed at the disposal of the Local Development [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] under sub-section (1) is required at any time thereafter by the State Government it may replace it at the disposal of the Government upon such terms and conditions, as may be agreed upon between the Government and the Local Development [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.].
