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State of Haryana - Section

Section 83 in Haryana Urban Development Authority Act, 1977

83. Applicability of Haryana Act 8 of 1975.

- The Haryana Development and Regulations of Urban Areas Act, 1975, shall continue to be applicable in the local development area which shall be deemed to be the urban area as defined in clause (o) of Section 2 of the said Act and the powers under the said Act shall continue to be exercised by the Director, Town and Country Planning, Haryana.