Section 71(4) in Haryana Urban Development Authority Act, 1977
(4)The exercise of any powers or discharge of any duties or functions by any officer or other employee shall be subject to such restrictions, conditions and limitations, if any, as may be laid down by the Local Development [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] and shall also be subject to its control and supervision.
