Section 5(1) in Faridabad Complex (Regulation and Development) Act, 1971
(1)The Chief Administrator may, from time to time by notification in the Official Gazette, and with the previous approval of the State Government, apply to the Faridabad Complex or any part thereof all or any of the provisions of [the Haryana Municipal Act, 1973] [Substituted by Haryana Act No. 41 of 1973.] with such adaptations and modifications not affecting the substance as may be specified in the notification, in so far as such provisions are not inconsistent with the provisions of this Act.
