Section 112 in Haryana Urban Development Authority Act, 1977
112. Relationship of Haryana [Shehri Vikas Pradhikaran] [Substituted 'Urban Development Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] and Local Development [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] with the State Government.
(1)All references by the Local Development [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] to the State Government under this Chapter shall be routed through the Director, Town and Country Planning, Haryana.(2)The State Government for all intents and purposes of this Chapter shall be the Government in the Department of Town and Country Planning.(3)Immediately after the constitution of the Local Development [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] all staff of Haryana [Shehri Vikas Pradhikaran] [Substituted 'Urban Development Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] service posted in the Local Development area shall be deemed to be the staff, posted under the Local Development [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] under Section 71 of this Chapter.
