Section 48 in Haryana Urban Development Authority Act, 1977
48. Relation of [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] with police.
- It shall be the duty of every police officer-(i)to communicate without delay to the proper officer or the employee of the [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] any information which he receives of a design to commit or of the commission of any offence against this Act or any rule or regulation made thereunder; and(ii)to assist the member or any officer or other employee of the [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] in the lawful exercise of any power vesting in such member, officer or other employee under this Act or any rule or regulation made thereunder.
