Section 85(5) in Haryana Urban Development Authority Act, 1977
(5)Immediately after the constitution of a Local Development [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.], a [municipal committee/council] [Substituted for the words 'municipal committee' by Haryana Act No. 23 of 2004.] in local development area shall cease to exercise any power under the provisions of sections 172 to 181, 184 to 186, 188, 193, 198, 201 to 211 and 218 to 220, of the Haryana Municipal Act, 1973, and the powers under the aforesaid sections shall be exercised by the Local Development [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.]; and further, that all acts done by the [municipal committee/council] [Substituted for the words 'municipal committee' by Haryana Act No. 23 of 2004.] in respect thereof shall be deemed to have been done by the Vice-Chairman of a Local Development [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.].
