Section 76(4) in Haryana Urban Development Authority Act, 1977
(4)Subject to the foregoing provisions of this Section the State Government may direct the Local Development [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] to furnish, such information as the Government may require for the purpose of approving any plan submitted to it under this section.
