Section 15(5) in Haryana Urban Development Authority Act, 1977
(5)Notwithstanding anything contained in any other law, for the time being in force, any land or building or both, as the case may be, shall continue to belong to the [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] until the entire consideration money together with interest and other amount, if any, due to the [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.], on account of the sale of such land or building or both is paid.
