Section 85(6) in Haryana Urban Development Authority Act, 1977
(6)The persons and functions vested with the Director, Town and Country Planning under Sections 7, 10 and 11 of the Haryana Development and Regulations of Urban Areas Act, 1975 (Act 8 of 1975) shall be exercised by the Vice-Chairman of the Local Development [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] from the date of its constitution.Note. - The urban area under Section 2 of the said Act shall be deemed to be a local development area of the concerned Local Development [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.].
