Section 9 in Faridabad Complex (Regulation and Development) Act, 1971
9. Application of the provisions of Punjab Act 4 of 1922.
(1)The provisions of the Punjab Town Improvement Trust Act, 1922, shall apply mutatis mutandis to the Faridabad Complex.(2)The powers of the chairman, trust, trustee, committee appointed under the aforesaid Act, or any other functionary of the trust shall be exercisable by the Chief Administrator.
