Section 85(1) in Haryana Urban Development Authority Act, 1977
(1)As from the date of the constitution of a Local Development [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] under sub-section (3) of Section 62, the powers and functions of Haryana [Shehri Vikas Pradhikaran] [Substituted 'Urban Development Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] shall stand transferred to Local Development [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] in respect of the Local Development area for which it is constituted.
