Section 3(4) in The Haryana Development and Regulation of Urban Areas Act, 1975
(4)The licence so granted shall be valid for a period of [[five] [Substituted 'two years' by Haryana Act No. 5 of 2009, dated 18.3.2009.]], and will be renewable from time to time for a period of [five years] [Substituted 'two years' by Haryana Act No. 7 of 2019, dated 31.1.2019.], on payment of prescribed fee.
