Section 9(3) in The Haryana Development and Regulation of Urban Areas Act, 1975
(3)If, within a period of three months of the date when an application under sub-section (2) has been made to the Director, no order in writing has been passed by the Director, the exemption shall be deemed to have been granted.Explanation. - The expression "controlled area" shall have the meaning assigned to it in the Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Act, [1963, and the Faridabad Complex (Regulation and Development) Act, 1971] [Substituted vide Haryana Act No. 9 of 1977.].
