Section 23 in The Haryana Development and Regulation of Urban Areas Act, 1975
23. Power to exempt.
- If the Government is of the opinion that the operation of any of the provisions of this Act causes undue hardship or circumstances exist which render it expedient so to do, it may, subject to such terms and conditions as it may impose, by a general or special order, exempt any class of persons or areas from all or any of the provisions of this Act.
