Section 25(g) in Faridabad Metropolitan Development Authority Act, 2018
(g)to ascertain whether any land or property is being or has been developed in accordance with the final development plan published under sub-section (7) of section 5 of the Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Act, 1963 (Punjab Act 41 of 1963), or the terms and conditions under which development has been permitted under the Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Act, 1963, (Punjab Act 41 of 1963) as the case may be;
