Section 3A(6) in The Haryana Development and Regulation of Urban Areas Act, 1975
(6)[ The amount of [State Infrastructure Development Charges] [Substituted by Haryana Act No. 5 of 2009, dated 18.3.2009.][and infrastructure augmentation charges] [Inserted by Haryana Act No. 16 of 2010, dated 30.9.2010.] so deposited by colonizer shall constitute a fund, called the fund for stimulating socio-economic growth and development of major infrastructure projects for the benefit of the State of Haryana (hereinafter referred to as the Fund)].
