Section 8(1) in Haryana Urban Development Authority (Erection of Buildings) Regulations, 1979
(1)After an application in the prescribed form containing the required information and accompanied by necessary documents and fees as required in regulation 3 is received, the Estate Officer shall, after making such inquiry as he may consider necessary, pass an order either sanctioning or rejecting it in form BR III within 60 days from the receipt of the application. If at the expiration of period of 60 days no such orders in writing the has been passed by the Estate Officer then such application shall be deemed to have been sanctioned:][***] [Omitted by Haryana Government Gazette. Part III Notification No. 2007/7064 dated 26.2.2007.]
