(1)No housing scheme shall be made under this Act for any area for which an improvement scheme has been sanctioned by the State Government under the Punjab Town Improvement Act, 1922, or any other enactment for the time being in force, nor any housing scheme made under this Act shall contain anything which is inconsistent with any of the matter included in a town planning scheme sanctioned by the State Government under the [The Haryana Municipal Act, 1973] [Substituted by Haryana Act No. 27 of 1980.] or other enactment for the time being in force.
