Section 79(4) in Haryana Urban Development Authority Act, 1977
(4)Every amendment made under this section shall be published in such manner as the Local Development [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] or the State Government, as the case may be, may specify and the amendments shall come into operation either on the date of the first publication or on such other date as the Local Development [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] or the State Government, as the case may be, may fix.
