Section 6(3) in Faridabad Complex (Regulation and Development) Act, 1971
(3)[Before 31st May 1994] [Substituted by Haryana Act No. 4 of 1994.] [After the expiry of the period of Eighteen years] there shall be constituted an elected body by the State Government by law to be made in this behalf to exercise such powers, functions and duties of the Chief Administrator as may be specified therein.
