Section 231(4) in Haryana Municipal Corporation Act, 1994
(4)Such sanction shall be refused -(a)if the Particulars shown in the lay-out plan would conflict with any arrangements which have been made or which are in the opinion of the Corporation likely to be made for carrying out any general scheme of development of the Municipal area whether contained in the master plan or a zonal development plan prepared for the Municipal area or not; or(b)if the said lay-out plan does not conform to the provisions of the Act, and bye-laws made thereunder; or(c)if any street proposed in the plan is not designed so as to connect at one end with a street which is already open.
