Section 86(1) in Haryana Urban Development Authority Act, 1977
(1)The State Government may, by notification in the Official Gazette and upon such terms and conditions as may be agreed upon between the Government and the Local Development [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.], place at the disposal of the Local Development [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] all or any developed and undeveloped lands in the local development area vested in the State Government (known and hereinafter referred to as `Nazul lands') for the purpose of development, in accordance with the provisions of this Chapter.
