Section 5A in The Haryana Legislative Assembly (Facilities to Members) Rules, 1979
5A. [ In case the residential plot has been allotted by the Haryana Urban Development Authority. -
(i)full particulars of the authority by whom the plot has been allotted;(ii)the plot No. with area thereof and the place where it is situated;(iii)amount of initial payment made towards the price of the plot;(iv)date of taking possession of the plot;(v)date of permission of the Haryana Urban Development Authority to mortgage the plot to the Government;(vi)date of sanction of the plan of the house proposed to be constructed. (Letter from the concerned Authority in support of (ii), (iii), (iv), (v) and (vi) alongwith the letter of allotment and sanctioned plan be also attached)].
