Section 75(2) in Haryana Urban Development Authority Act, 1977
(2)Every plan shall, as may be, after its preparation be submitted by the Local Development [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] to the State Government in the Town and Country Planning Department for approval and the Government may either approve the plan without modification or with such modifications as it may consider necessary or reject the plan with directions to the Local Development [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] to prepare a fresh plan according to such directions.
