Section 250 in Haryana Municipal Corporation Act, 1994
250. Prohibition of erection of building without sanction.
- No person shall erect or commence to erect any building or execute any of the works specified in section 252 except with the previous sanction of the Commissioner, nor otherwise than in accordance with the provisions of this Chapter and of the bye-laws made under this Act in relation to the erection of buildings or execution of works.
