Section 97(4) in Haryana Urban Development Authority Act, 1977
(4)For the purposes of this section, Section 64 of the Indian Stamp Act, 1899 shall be so read and construed as if it referred to the Local Development [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] as well as to the State Government.
