Section 4 in Haryana Urban Development Authority Act, 1977
4. Amendments are also proposed for rationalisation of provisions pertaining to chairing of [Pradhikaran] meeting and appointment of Vice-chairman.
Hence this Bill.Haryana Government Gazette (Extraordinary), dated 28.9.2004, page 2826.An Act to provide for the establishment of [Shehri Vikas Pradhikaran] [Substituted 'an Urban Development Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] for undertaking urban development [and the Local Development [Pradhikaran] [Added by Haryan Act No. 12 of 2004.] for the development of local area] in the State of Haryana and for matters ancillary thereto.Be it enacted by the Legislature of the State of Haryana in the Twenty-eighth year of the Republic of India as follows :Received the assent of the President of India on the 30.4.1977 and was published in the Haryana Gazette (Extra.) Leg. Supp. Part I, dt. 2.5.1977.
