Section 106(2) in Haryana Urban Development Authority Act, 1977
(2)If the State Government fails to acquire such land within a period of six months from the date of the notice, the master plan, or, as the case may be, the [sectoral/zonal development plan(s)] [Substituted for the words 'sector development plan' by Haryana Act No. 23 of 2004.] shall have effect, after the expiration of the said six months, as if that land were not required to be kept as an open space or unbuilt upon or were not designated as subject to compulsory acquisition.
