Section 7(1A) in The Punjab Scheduled Roads and Controlled, Areas Restriction of Unregulated Development Act, 1963
(1A)[ Local authorities, firms and undertakings of Government, colonisers and persons exempted from obtaining a licence under the Haryana Development and Regulation of Urban Areas Act, 1975, and authorities involved in land development will also be liable to pay conversion charges but they shall be exempt from making an application under Section 8 of this Act.] [Inserted vide Haryana Act No. 16 of 1996.]
