Section 7A in The Haryana Development and Regulation of Urban Areas Act, 1975
7A. [ Registration of certain documents. [Substituted by Haryana Act No. 11 of 2017 dated 3.4.2017]
- Notwithstanding anything contained in any other State law for the time being in force, where any document is required to be registered under the provisions of section 17 of the Registration Act, 1908 (Central Act 16 of 1908), purporting to transfer by way of sale or lease any agricultural land having an area of less than two kanals in an urban area, as may be notified specifically by the Government, from time to time for the purposes of this section, no Registration Officer appointed under the above said Act shall register any such document unless the transferor produces before such Registration Officer a no objection certificate issued by the Director or an officer authorized by him in writing in this behalf to the effect that the said transfer does not contravene any of the provisions of this Act and the rules made thereunder and such no objection certificate shall be issued to the concerned Registering Authority within thirty days from the date of receipt of the application for the same:Provided that -(a)there shall be no requirement to obtain a no objection certificate from the Director, where -(i)the land is situated in a colony for which a license has been issued under section 3 of this Act and the copy of the layout plan of colony is submitted with the application for registration of land; or(ii)the proposed transfer is as a result of family partition, inheritance, succession or partition of joint holdings not with the motive of earning profit; or(iii)the proposed transfer is in furtherance of any scheme sanctioned under any law; or(iv)the land is being consolidated by way of sale or transfer of complete share of the different land owners and such land is contiguous to the land of the purchaser;(b)if the above said application for grant of no objection certificate submitted to the Director or an officer authorized by him in writing in this behalf is not disposed of through an order in writing within a period of thirty days, the no-objection certificate shall be deemed to have been granted;(c)all applications for grant of no-objection certificate shall be accompanied by the following documents, namely: -(i)title of land;(ii)draft copy of registration deed; and(iii)copy of Aadhaar Card.Explanation: - "agricultural land" includes the land recorded as Nehri, Chahi, Barani or by any other term in the revenue record.]
