Section 62 in Haryana Urban Development Authority Act, 1977
62. Declaration of Local development area.
- [(1) If in the opinion of the State Government any area within the State requires integrated planned development, it may, by notification, declare such area to be local development area and such area shall include the area within a town or local [Pradhikaran] [Substituted by Haryana Act No. 23 of 2004.] including a municipal committee/council or a Municipal Corporation, the controlled area declared under the Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Act, 1963 (41 of 1963), or the erstwhile Faridabad Complex (Regulation and Development) Act, 1971 (42 of 1971), or the Haryana Municipal Corporation Act, 1994 (16 of 1994) or any other area which in the opinion of the State Government is likely to be developed.] [Inserted by Haryana Act No. 9 of 1988.](2)The State Government may, by notification in the Official Gazette, constitute for the purposes of this Act an [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] to be called Local Development [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] for any local development area declared under sub-section (1).(3)The Local Development [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] shall be a body corporate, having prepetual succession and a common seal with power to acquire, hold and dispose of property, movable and immovable and to contract and shall by the said name sue and be sued.
