Section 29(1) in Faridabad Complex (Regulation and Development) Act, 1971
(1)Notwithstanding any law for the time being in force the Chief Administrator may, with the previous approval of the State Government by notification, declare the whole or any part of the area, within the Faridabad Complex including an area within a distance of 8 kilometres on the outer sides of the boundaries of Faridabad Complex as a controlled area.
