Section 11 in The Haryana New Mandi Townships Building Rules, 1967
11. Use of site, type and character of buildings - [Section 4(2)(b)].
(1)Type and character of buildings including ancillary buildings that may be erected or re-erected and the purpose for which the plot may be used shall not be other than for which it was sold or for which it is zoned in the master or detailed plans with the Administrator.(2)Except as otherwise expressly provided at the time of sale, not more than one building unit shall be erected on any one plot put in any case two or more plots may be combined for purposes of erection of one building unit.Note - "building unit" means a self-contained building with such out buildings as are ordinarily ancillary to the main building and used in connection therewith and physically incapable of sub-division into two or more independent building units. A building unit may, however, be owned by an individual or may be jointly and severally owned, provided it remains in a single indivisible ownership.
