Section 89(3) in Haryana Urban Development Authority Act, 1977
(3)After the requisition under sub-section (2) has been complied with the Vice-Chairman of the Local Development [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] may depute by a written order a police officer or an officer or employee of the Local Development [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] to watch the place in order to ensure that the development is not continued.
