Section 85(4) in Haryana Urban Development Authority Act, 1977
(4)[(a) From the date of the constitution of a Local Development [Pradhikaran] [Substituted by Haryana Act No. 23 of 2004.] for a local development area, falling within the jurisdiction of a Municipal Corporation and the controlled area declared under the erstwhile Faridabad Complex (Regulation and Development) Act, 1971 (42 of 1971) or under the Haryana Municipal Corporation Act, 1994 (16 of 1994), the Commissioner, Municipal Corporation shall cease to exercise powers under the provisions of Sections 346 to 349 of the Haryana Municipal Corporation Act, 1994 (16 of 1994), and all acts done by the Chief Administrator of the erstwhile Faridabad Complex Administration or the Commissioner, Municipal Corporation shall be deemed to have been done by the Vice-Chairman of the Local Development [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.].](b)All development charges and other related sums of money in respect of the local development area, due from any person to the [Municipal Corporation] [Substituted for the words 'Faridabad Complex Administration' by Haryana Act No. 23 of 2004.], shall be deemed to be due to the Local Development [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.].
