Section 82(2) in Haryana Urban Development Authority Act, 1977
(2)After coming into operation of any of the plans in a [sector/zone] [Substituted for the word 'sector' by Haryana Act No. 23 of 2004.] no person shall use or permit to be used any land or building in that [sector/zone] [Substituted for the word 'sector' by Haryana Act No. 23 of 2004.] otherwise than in confirmity with such plan.
