Section 54(2) in Faridabad Complex (Regulation and Development) Act, 1971
(2)The powers of the Chief Administrator under sections 4, 5, 6, 12, 13 and 16 of the Punjab Urban Estates (Development and Regulation) Act, 1964, shall be exercised by the Chief Administrator appointed under sub-section (1) of Section 4 of this Act and the powers under the remaining sections of the said Act shall be exercised by the competent authority under the Punjab Urban Estate (Development and Regulation) Act, 1964.
