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State of Haryana - Section

Section 58 in Faridabad Complex (Regulation and Development) Act, 1971

58. Power to remove difficulties.

- If any difficulty arises in giving effect to the provisions of this Act, the State Government may by order do anything not inconsistent with such provisions which appears to it to be necessary or expedient for the purpose of removing the difficulty.[Schedule I [Schedules I & II substituted by Haryana Act 10 of 1975.][Section 2(h)]A. Municipalities and Revenue Estate included in the Faridabad Complex -
(i)Municipality of Faridabad Township.
(ii)Municipality of Faridabad Old.
(iii)Municipality of Ballabgarh.
(iv)Revenue Estate of Ballabgarh not included in the Municipality of Ballabgarh.
B. Sabha areas included in the Faridabad Complex -
(i)Atmadpur.
(ii)Annangpur.
(iii)Palla.
(iv)Sarai Khaja.
(v)Wazirpur.
(vi)Mevla Maharajpur.
(vii)Fateh Pur Chandila.
(viii)Budina.
(ix)Daulatabad.
(x)Ajronda.
(xi)Saran.
(xii)Mujesar.
(xiii)Ranhera.
(xiv)Unchagaon.
(xv)Jharsainthi.
(xvi)Sehi.]