Section 8 in Haryana Municipal Building Bye-laws 1982
8. Information necessary to validate application.
- No application under bye-law 3 shall be considered to be valid unless it is made on the prescribed form and is accompanied by the requisite number of plans and documents together with the required fee as laid down in the schedule IV.In case of failure of such compliance, the application together with plans shall be returned to the applicant for resubmission in accordance with the bye-laws.
