Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Haryana Urban Development Authority (Amendment) Act, 2014 20 OF 2014 CONTENTS 1. Short title 2. Amendment of section 15 of Haryana Act 13 of 1977 Haryana Urban Development Authority (Amendment) Act, 2014 20 OF 2014 An Act further to amend the Haryana Urban Development Authority Act, 1977. Be it enacted by the Legislature of the State of Haryana in the Sixty-fifth Year of the Republic of India as follows :- 1. Short title :- This Act may be called the Haryana Urban Development Authority (Amendment) Act, 2014. 2. Amendment of section 15 of Haryana Act 13 of 1977 :- A f t er sub-section (1) of section 15 of the Haryana Urban Development Authority Act, 1977, the following sub-section shall be inserted, namely:- "(1A) Subject to any directions given by the State Government, the Authority may dispose of any specified area/land by transferring the management and control of such area/land to an agency as per the memorandum of understanding between the Authority and such agency : Provided that such agency may apply the terms and conditions of the allotment, rules, regulations and policies framed by the Authority as in force at the time of such transfer, for exercising management and control over the allottees of the plots in the specified area/land or for that purpose, may apply the rules, regulations and policies framed by such agency from time to time after the transfer of management and control of specified area/land, after obtaining option of such allottees of the plots. Explanation.-For the purposes of this sub-section "agency" means a Haryana Government Agency or any local authority other than Haryana Urban Development Authority.".