Section 11P in Haryana Urban Development Authority (Erection of Buildings) Regulations, 1979
11P. Areas where self- certification procedure is applicable.
- The self certification procedure shall be applicable in the following areas , namely :(1)Areas in hyper potential zone. - (a) Controlled areas declared under clause (a) of sub section (1) of section 4 of the Punjab Schedule Roads and Controlled Areas Restriction oi Unregulated Development Act, 1963(Act, 41 of 1963) around municipal town Gurgaon.(2)Areas in high potential zone. - (a) All the controlled areas in Gurgaon district notified under the provisions of clause (b) of sub section (1) of section 4 of the Punjab Schedule Roads and Controlled Areas Restriction of Unregulated Development Act, 1963 (Act 41 of 1963), including controlled areas declared around Sohna town;(b)controlled areas around Faridabad-Ballabhgarh complex;(c)controlled areas of Sonepat -Kundli multifunctional urban complex, Panipat;(d)periphery controlled area of Panchkula.(3)Areas in medium potential zone. (a) controlled areas of Karnal, Kurukshetra, Ambala City, Ambala Cantt., Yamuna nagar- Jagadhari, Bahadurgarh, Hisar, Rohtak, Rewari -Bawal-Dharuhera complex, Gannaur, Oil Refinery Panipat ( Beholi);(b)controllead areas declared under clause (b) of sub section (1) of section 4 of the Punjab Schedule Roads and Controlled Areas Restriction of Unregulated Development Act, 1963(Act 41 of 1963) in Faridabad district and also including around towns Palwal and Hodel.Note: "Controlled areas" shall mean areas declared as controlled areas under section 4 of the Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Act, 1963(Act 41 of 1963).]
