Section 81(1) in Haryana Urban Development Authority Act, 1977
(1)Every person or body (other than any department of Government or any local [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.]) whose site is situated in any [sector/zone] [Substituted for the word 'sector' by Haryana Act No. 23 of 2004.] developed by Local Development [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] or in any Colony approved under any other Act of the State or for which permission of change of land use has been granted by the Government, desiring to obtain the permission referred to in Section 80 shall make an application in writing to the Vice- Chairman in such form and containing such particulars in respect of the development to which the application relates as may be prescribed by bye-laws.
