Section 51(4) in Haryana Urban Development Authority Act, 1977
(4)[ The State Government may, by notification, direct that any power exercisable by the Chief Administrator under this Act may be exercised by such other officer of the [Pradhikaran] [Inserted by Haryana Act No. 4 of 1979 w.e.f. 10.1.1979.] as may be mentioned therein, in such cases and subject to such conditions, if any, as may be specified therein.]
