Section 6A(2) in The Haryana Development and Regulation of Urban Areas Act, 1975
(2)On receipt of the application under sub-section (1), the Director, shall undertake scrutiny of such application to -(a)verify the extent, situation and title of the land;(b)ascertain conformity of the application to the prescribed parameters; and(c)initiate and examine the claims and objections in such manner, as may be prescribed.
