Section 346(7) in Haryana Municipal Corporation Act, 1994
(7)After considering the objections, suggestions and representations, if any, and the recommendations of the [Director] [Substituted 'Commissioner' by Haryana Act No. 12 of 2014, dated 1.4.2014.] thereon, the Government shall decide as to the final plans showing the controlled area and signifying therein the nature of restrictions and conditions applicable to the controlled area and publish the same in the Official Gazette and in such other manner as may be prescribed.
