Section 6 in The Haryana Development and Regulation of Urban Areas Rules, 1976
6. Preparation of layout-plans on payment of fees [Section 24].
- An owner of land intending to make an application under rule 3 may request that any or all the plans and documents referred to in sub-clauses (v) to (xi) of clause (e) of sub-rule (1) of rule 3 may be got prepared for him by the Director [on payment at rate of [five rupees per square metre.] [Substituted for the words' on payment of such fees as may be assesed by the Director' by Haryana Government Notification No. DP-82/M-31 dated 24.12.1982.] ]
