Section 71(7) in Haryana Urban Development Authority Act, 1977
(7)It shall be lawful for the State Government or any officer authorised by it in this behalf to transfer any person holding any post in Haryana [Shehri Vikas Pradhikaran] [Substituted 'Urban Development Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] Service from one Local Development [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] to another.
