Section 8(3) in Haryana Special Economic Zone Rules, 2007
(3)Copies of the [master plan] [Substituted for the words 'development plan' by Haryana Government, Notification No. S.O.16/H.A.9/2006/S.17/2008, dated The 5th March, 2008.] of Special Economic Zone shall be available with-(i)Director, Industries and Commerce Department, Haryana;(ii)Director, Town and Country Planning Department, Haryana;(iii)Deputy Commissioner of the district in which the controlled area is situated; and(iv)Development Commissioner of the Special Economic Zone.
