Section 11A(ii) in The Haryana Development and Regulation of Urban Areas Act, 1975
(ii)[ to assist the Director or any other officer authorised in writing by him in this behalf, in the lawful exercise of any power vested in the Director or any other officer authorised in writing by him in this behalf under this Act or any rule or regulation made thereunder.] [Added by Haryana Act No. 11 of 1989.]
