Section 13(1) in Haryana Municipal Building Bye-laws 1982
(1)Type and character of building including ancillary buildings that may be erected or re-erected on a site and the purpose for which these may be used shall not be other than that shown in the Area Plan or the approved layout plan and where the site does not for a part of such an Area Plan or layout, the use shall be in conformity with the use of the surrounding area and the decision of the committee shall be final in this respect.
