Section 111(2) in Haryana Urban Development Authority Act, 1977
(2)From the said date -(a)all properties, funds and dues which are vested in, or realisable by the Local Development [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] shall vest in the State Government;(b)all nazul lands placed at the disposal of the Local Development [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] shall revert to the State Government;(c)all liabilities which are enforceable against the Local Development [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] shall be enforceable against the State Government; and(d)for the purpose of carrying out any development which has not been fully carried out by the Local Development [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] and for the purpose of realising properties, funds and dues referred to in clause (a) the functions of the Local Development [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] shall be discharged by the State Government.
