Section 16(2) in Faridabad Complex (Regulation and Development) Act, 1971
(2)All actions taken, rights acquired or liabilities incurred by Municipal Committees and Gram Panchayats specified in [of the municipalities and Sabha areas respectively of specified in Schedule 1 of this Act] [Substituted by Haryana Act No. 10 of 1975 and shall be deemed to have always been substituted w.e.f. 15.1.1972.] shall be deemed to have been taken, acquired or incurred by the Administration under this Act.
