Section 2(n) in The Haryana Development and Regulation of Urban Areas Act, 1975
(n)"prescribed" means prescribed by rules made under this Act; and(nn)[ "property dealer" means any person/agent who runs the business of purchase or sale of plots, flats or apartments integrated commercial complex or issues advertisement for sale thereof on behalf of owners and;] [Inserted by Haryana Act No. 11 of 2003.]
