Section 18 in The Haryana Development and Regulation of Urban Areas Act, 1975
18. Savings.
- Nothing in this Act shall affect the power of the Government, Improvement Trust, Housing Board, Haryana [any local authority or other authority constituted under any law for the time being in force by the State Government for carrying out development of urban area] [Substituted by Haryana Act No. 9 of 1977.] to develop land or impose restrictions upon the use and development of any area under any other law for the time being in force [but such power except the power exercisable by the Government, shall be exercised on payment of such sum as may be decided by the Government from time to time] [Words inserted by Haryana Act No. 17 of 1996.].
