Section 90 in Haryana Urban Development Authority Act, 1977
90. Conferment of other powers on the Local Development [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.].
- After a master plan or [sectoral/zonal development plan(s)] [Substituted for the words 'sector development plan' by Haryana Act No. 23 of 2004.] has come into operation under Section 78, the Local Development [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] or its Vice Chairman shall exercise such other powers and functions exercisable by the local [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] concerned or its Chief Executive Officer, as the case may be, under the enactment constituting that local [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.], subject to such exceptions or modifications, as the State Government may by notification, in the Official Gazette specify.
