Section 15(1) in Haryana Urban Development Authority Act, 1977
(1)Subject to any directions given by the State Government under this Act and the provisions of sub-section (5), the [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] may dispose of -(a)any land acquired by it or transferred to it by the State Government without undertaking or carrying out any development thereon; or(b)any such land after undertaking or carrying out such development as it thinks fit, to such persons, in such manner and subject to such terms and conditions, as it considers expedient for securing development.
