Section 7 in Haryana Special Economic Zone Rules, 2007
7. Approval [Section 17].
- To obtain formal approvals, the following documents shall be required :-(i)copy/copies of the title deeds or the lease deeds showing the ownership/lease rights of the Developers of the land intended to be developed as Special Economic Zone, free from all encumbrances;(ii)in case of joint ventures, the joint venture agreement(s) in support of transfer of the land in the name of the joint venture company by all the landholders free from all encumbrances;(iii)a copy of the shajra map indicating the khasra numbers of each field with area statement thereof, name of the village, and its hadbast number;(iv)a location map indicating the correct location of the site in relation to surrounding geographical features for clear identification of the Special Economic Zone land;(v)site plan showing the means of access;(vi)details of land notified by any State Government Development Board/Corporation/Undertaking for development of any scheme in the public interest;(vii)details of area where unauthorised colonies have been carved out in violation of the Haryana Development and Regulation of Urban Areas Act, 1975 (8 of 1975) or any other Act;(viii)a sworn affidavit undertaking that the land under the proposed Special Economic Zone is free from all encumbrances.
