Section 8A in The Haryana Development and Regulation of Urban Areas Act, 1975
8A. [ Online receipt and approval. [Inserted by Haryana Act No. 8 of 2016, dated 20.4.2016]
(1)All functions performed under this Act may also be performed through electronic form and internet.(2)Without prejudice to the generality of sub-section (1), the functions may include all or any of the followings: -(a)receipt or acknowledgement of applications and payments;(b)issue of approvals, orders or directions;(c)scrutiny, enquiry or correspondence for grant of license, its renewal, transfer or grant of occupation certificates, part or completion certificate etc.;(d)approval of plans, estimates, occupation certificates etc.;(e)filing of documents;(f)issue of notices for recoveries;(g)maintenance of registers and records;(h)any other function that the Director may deem fit in public interest.]
