Section 203C(2) in The Haryana Municipal Act, 1973
(2)The Director shall not later than six months from the date of declaration under sub-section (1), or within such further period as the State Government may allow, pre-pare plans showing the controlled area and signifying therein the nature of restrictions and conditions proposed to be made applicable to the controlled area and submit the plans to the State Government :Provided that the plans of the areas already declared as controlled areas by the Director, Town and Country Planning and nature of restrictions and conditions made applicable to such controlled areas, may be adopted as such or with modifications by the Director, with prior approval of the State Government.
