Section 101(4) in Haryana Urban Development Authority Act, 1977
(4)For the purpose of enabling any document to be served on the owner of any property the Secretary to the Local Development [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.], may by notice in writing require the occupier, if any, of the property, to state the name and address of the owner thereof.
