Section 3(2) in The Haryana Development and Regulation of Urban Areas Act, 1975
(2)On receipt of the application under sub-section (1), the Director shall, among other things, enquire into the following matters, namely : -(a)title to the land;(b)extent and situation of the land;(c)capacity to develop a colony;(d)the layout of a colony;(e)plan regarding the development works to be executed in a colony; and(f)conformity of the development schemes of the colony land to those of the neighbouring areas.
