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[Cites 0, Cited by 0] [Section 85(2)] [Section 85] [Entire Act]

State of Haryana - Subsection

Section 85(2)(a) in Haryana Urban Development Authority Act, 1977

(a)anything done or any action taken including any notification, order, scheme, permission or rule made, granted or issued by the Government or the Haryana [Shehri Vikas Pradhikaran] [Substituted 'Urban Development Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] shall, so far it is not inconsistent with the provisions of this Chapter, continue in force and be deemed to have been done or taken by the Local Development [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] unless and until it is superseded by anything done or any action taken under this Chapter;