Section 7A(a) in The Haryana Development and Regulation of Urban Areas Act, 1975
(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;
