Section 81(8) in Haryana Urban Development Authority Act, 1977
(8)Where permission is refused under this section, the applicant or any person claiming through him shall not be entitled to get refund of the fee paid on the application for permission but the Vice-Chairman may, on an application for refund being made within three months of the communication of the grounds of the refusal under sub-section (4) direct refund of such portion of the fee as he may deem proper in the circumstances of the case.
