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State of Haryana - Section

Section 42 in Faridabad Complex (Regulation and Development) Act, 1971

42. Chief Administrator to carry out functions of the Director.

- All powers and functions of the Director, Town and Country Planning shall be exercised and performed by the Chief Administrator in respect of the Faridabad Complex and acts already done under provisions of Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Act, 1963 (Act 41 of 1963), shall be construed to be acts done by the Chief Administrator under this Act. The powers of the Commissioner of the Division under the aforesaid Act shall be exercised by the State Government for the purposes of this Act.