Section 7 in The Haryana Development and Regulation of Urban Areas Rules, 1976
7. Return of application [Section 3(1)].
- No application under rule 3 shall be considered to be valid unless it is made in the prescribed form and is accompanied by the requisite documents and plans required to be furnished along with the application. In case of failure of such compliance, the application together-with other documents, if any, received therewith will be returned to the applicant intimating him the grounds for returning the application, for re-submission after compliance with the rules;
