Section 60(2) in Haryana Urban Development Authority Act, 1977
(2)Notwithstanding such repeal, anything done or any action taken under the said Ordinance, shall be deemed to have been done or taken under this Act as if this Act had come into force on the 10th day of January, 1977.[Chapter IX] [Chapter IX added by Haryana Act No. 12 of 2004.] Constitution of Local Development Authorities
