Section 61 in Haryana Urban Development Authority Act, 1977
61. Definitions.
- In this Chapter unless the context otherwise requires, -(a)"Estate Officer" means the Estate Officer of the Local Development [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] appointed by the Government;(b)"local development area" means the area declared as such under sub-section (1) of Section 6 2;(c)"Local Development [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.]" means the Local Development [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] constituted under sub-section (3) of Section 62;(d)"master plan" means a plan including a development plan approved by the Government under this Act or under any other Act in force in the State of Haryana;(e)"Secretary" means the Secretary of the Local Development [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.];(f)"Vice-Chairman" means the Vice-Chairman of the Local Development [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] who shall also be the Chief Administrator thereto.
