Section 349(1) in Haryana Municipal Corporation Act, 1994
(1)Every person desiring to obtain the permission or licence referred to in sections 247 and 248 shall make an application in writing to the [Director] [Substituted 'Commissioner' by Haryana Act No. 12 of 2014, dated 1.4.2014.] in such form and containing such information in respect of the land, building, excavation or means of access to a road to which the application relates as may be prescribed.
