Section 56(3) in Faridabad Complex (Regulation and Development) Act, 1971
(3)All acts done or orders passed already by the Committee, President, Executive Officer and Secretary of the Municipal Committees, in valid exercise of authority under [the Haryana Municipal Act, 1973] [Substituted by Haryana Act 41 of 1973.] and under other Acts applicable to the Faridabad Complex or by Gram Panchayats shall be deemed to have been done or passed under this Act.
