Section 72 in Haryana Urban Development Authority Act, 1977
72. Object of the Local Development [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.].
- The objects of the Local Development [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] shall be to promote and secure the development of all or any of the areas comprised in a local development area according to plan, for that purpose the Local Development [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] shall have the power to acquire by way of purchase, transfer, exchange or gift, hold, manage, plan, develop and mortgage or otherwise dispose of land and other property, to carry out by itself or through any agency on its behalf, building, engineering, mining and other operations, to execute works in connection with supply of water, disposal of sewerage, control of pollution and any other service and amenities and generally to do anything, with the prior approval, or on direction of the State Government, for carrying out of the purpose of this Act:Provided that save as provided in this Chapter nothing contained in this Chapter shall be construed as authorising the disregard by the Local Development [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] of any law for the time being in force.
