Section 5(2) in Faridabad Complex (Regulation and Development) Act, 1971
(2)On the issue of the notification under sub-section (1), the Chief Administrator shall, in relation to the Faridabad Complex or any part thereof, as the case may be, exercise the same powers and perform the same functions under provisions applied by such notification as a Municipal Committee or its President or Executive Officer or any other functionary of the Committee would exercise and perform as if the Faridabad Complex were a Municipality of the first class.
