Section 15 in Faridabad Complex (Regulation and Development) Act, 1971
15. Vesting of immovable property.
- All property, movable or immovable, and assets belonging to the Municipal Committees and Gram Panchayats [of the municipalities and Sabha areas respectively specified in Schedule 1 of this Act] [Substituted by Haryana Act No. 10 of 1975 and shall be deemed to have always been substituted w.e.f. 15.1.1972.] shall vest in the Administration.
